A M ABDUL MAJEED Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner who is the 2nd accused in Crime No. 18/2004 of Thamarassery Police Station for offences punishable under Sections 420 and 471 read with Sec. 34 I.P.C., seeks anticipatory bail.

(2.) Consequent on the non-appearance of the petitioner before the J.F.C.M., Thamarassery where the case is pending as C.C. 419/04 non-

(3.) bailable warrants of arrest are pending against the petitioner.