BALAN 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 accused No. 3 in Crime No. 28/2006 of bedakam Police Station.

(2.) THE offence alleged against the petitioner is under section 409 of the indian Penal Code.

(3.) THE petitioner filed Criminal M. P. No. 621/2009 on the file of the court of Sessions under Section 438 of the Code of Criminal Procedure. It was disposed of as per Annexure A order dated 2/04/2009. Operative portion of the order reads as follows: