KURIAN K J Vs. STATE OF KERALA

JUDGEMENT

(1.) In this Petition filed under Sec. 438 Cr.P.C. the petitioner, who is the accused in Crime No.105/07 of Thalassery Police Station for offences punishable under Secs.176, 177, 182, 196, 420 and 468 read with section 35 I.P.C., seeks anticipatory bail.

(2.) I heard the learned counsel for the petitioner and the learned Public Prosecutor. The learned Public Prosecutor opposed the application.

(3.) The petitioner is an Advocate practicing in the Thalassery Bar. The case of the prosecution is that suppressing the information regarding the death of one of the petitioners in a compensation case the petitioner had withdrawn the compensation amount due to the deceased person as well.