THAIPARAMBIL BALAKRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER, who is the accused in Crime No.121/07 of Ponnani Police Station for an offence punishable under section 354 IPC, seeks anticipatory bail.

(2.) LEARNED Public Prosecutor submitted that since the only offence alleged against the petitioner is punishable under section 354 IPC, which is bailable, this application is not maintainable. If so, the said offence being a bailable offence, invocation of Sec.438 is misconceived. Hence, this application is dismissed without prejudice to the right of the petitioner to seek regular bail from the appropriate court.