KARIM Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application for anticipatory bail under Section 438 of the Code of criminal Procedure. The petitioner is the accused in Crime No. 478 of 2009 of thodupuzha Police Station.

(2.) THE offence alleged against the petitioner is under Section 411 of the Indian Penal Code.

(3.) THE prosecution case is that from May 2008 onwards the petitioner purchased stolen articles, namely, cooking gas cylinders and rubber roller. The persons who had given the stolen articles to the petitioner are the accused persons in C. C. No. 117 of 2008 on the file of the Court of the Chief Judicial magistrate, Thodupuzha and the accused in Crime No. 461 of 2009 of Thodupuzha police Station. Learned Public Prosecutor submitted that in one of those cases, the petitioner is a witness. The petitioner apprehends arrest in Crime No. 478 of 2009, which is initiated only against the petitioner for the offence under section 411 of the Indian Penal Code.