SINEESH Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) In this Petition filed under Sec. 438 Cr.P.C. the petitioner, who is the 3rd accused in Crime No.622/06 of Guruvayoor Police Station for an offence punishable under Sec.420 read with section 34 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 case of the prosecution is that accused Nos.1 and 2 induced and collected Rs.4,000/- from the de facto complainant, a lottery agent, on the strength of forged lottery tickets alleged to have been supplied by accused Nos.3 and 4.