BINDU KANNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Dated this the 24th day of December 2019 This is an application for anticipatory bail filed under Section 438 of Cr.P.C.

(2.) The petitioner is the accused in Crime No.1781/2019 of Thampanoor Police Station for the offence punishable under Sections 468, 471 and 420 read with Section 34 of the Indian Penal Code.

(3.) The prosecution case in brief is as hereunder:-