ANOOP N.S. Vs. STATE OF KERALA

JUDGEMENT

(1.) Application filed under Section 438 of the Code of Criminal Procedure.

(2.) Eighth accused in Crime No.179/2015 of Vattapara Police Station registered under Sections 143, 147, 148, 149, 427, 323, 324 and 308 of the Indian Penal Code, seeks pre - arrest bail.

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