SREEKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for bail under Section 438 of the Code of Criminal Procedure seeking anticipatory bail. The offence alleged against the petitioner is under Section 306 of Indian Penal Code. It is stated that the deceased Remani was residing with her parents for the last few years till her death.

(2.) Heard learned Public Prosecutor.

(3.) It is submitted by the Public Prosecutor that petitioner was involved in Crime No.78/07. In the bail application itself it is stated that Crime No.78/07 was registered against the petitioner under the Arms Act and that he surrendered on 12.3.2007. In that case he was in custody for a few days.