NASEEF Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed by a juvenile in conflict with law. He claims that he is 16 years old. Apprehending arrest and detention in Crime No.1422 of 2017 of Taliparamba Police Station, he seeks for an order of pre-arrest bail.

(2.) Heard the learned Counsel appearing for the petitioner as well as the learned Public Prosecutor.

(3.) When the question of maintainability was raised, the learned counsel appearing for the petitioner refers to the decision of this Court in Gopakumar A.V. v. State of Kerala, (2012) 4 Kerala Law Times 755 and contends that a juvenile in conflict with law would also come within the meaning of "person" covered by section 438 of the Code of Criminal Procedure and he can well maintain a petition seeking anticipatory bail.