SABARINATH Vs. THE STATE OF KERALA

JUDGEMENT

(1.) Application for bail under Sec. 439 Cr.P.C.

(2.) Petitioner is the first accused in CBCID Crime No. 197/CR/TVM/2008, which is pending in C.C No. 748/2011 on the file of the Addl.C.J.M, Thiruvananthapuram. The offences alleged against him are punishable under Ss. 420, 409, 406, 465, 468, 109, 120(B) I.P.C and Sec. 45(s), 58(B), 5(A) of RBI Act, 1934.

(3.) Heard the learned counsel for the petitioner and the learned Public Prosecutor.