VARGHESE VARGHESE Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application for anticipatory bail under Section 438 of the code of Criminal Procedure. The petitioners are accused Nos. 1 and 2 in Crime no. 221/2009 of Keezhvaipur Police Station.

(2.) THE offences alleged against the petitioners are under sections 332, 427 read with 34 of the Indian Penal Code.

(3.) I have gone through the case diary.