SHINE K.M. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail filed under Sec. 482 B.N.S.S. by the sole accused in Crime No. 241 of 2005 of Kattoor police station, Trissur. The offences alleged against the petitioners are under Ss. 420 and 34 of IPC.

(2.) At the time of arguments, the learned counsel for the petitioner submitted that the matter has been settled and the entire amount has already been paid.

(3.) The learned Public Prosecutor, after verification, submitted that the matter has been settled, and the entire amount involved in the case has already been remitted to the bank.