SIYAD HAMEED Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 438 of the Code of Criminal Procedure, 1973, for an order of pre-arrest bail.

(2.) The petitioner is the third accused in Crime No.231/2024 of the Thodupuzha Police Station, Idukki District, registered against the accused (3 in number) for allegedly committing the offence punishable under Sec. 420 of the Indian Penal Code.

(3.) When the bail application came up for consideration on 10/6/2024, this Court passed an interim order, by directing the petitioner to surrender before the Investigating Officer within one week from the date of order and subject himself for interrogation.