KRISHNAPRASANTH 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. 59/2009 of Ramapuram Police Station.

(2.) THE offence alleged against the petitioner is under section 420 of the indian Penal Code.

(3.) THE defacto complainant filed a complaint before the Judicial magistrate of the First Class -I, Pala, which was forwarded to the police under section 156 (3) of the Code of Criminal Procedure on the basis of which, the crime was registered.