SUMESH S Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner, who is the accused in Crime No.75/07 of Central Police Station, Ernakulam for an offence punishable under section 379 IPC for the alleged theft of a motor cycle on 9.1.07, seeks anticipatory bail.

(2.) Learned Public Prosecutor opposed the application.

(3.) Learned counsel for the petitioner would submit that the allegation against the petitioner is false and the petitioner had actually sustained injuries in a motor accident and he is undergoing treatment in the Medical College Hospital, Thiruvananthapuram.