SURESHAN K. Vs. STATE OF KERALA

JUDGEMENT

(1.) Applications for anticipatory bail under Section 438 of the Cr.P.C.

(2.) The applicant is an accused in Crime Nos.603/2017, 75/2018, 617/2017, 681/2017, 645/2017, 746/2017, 605/2017, 747/2017, 616/2017, 769/2017, 622/2017, 607/2017, 599/2017, 592/2017, 751/2017, 792/2017, 768/2017, 796/2017, 801/2017, 816/2017, 782/2017, 750/2017, 794/2017, 29/2018, 793/2017, 783/2017, 609/2017, 606/2017, 601/2017, 43/2018, 108/2018, 602/2017, 593/2017, 600/2017, 763/2017, 611/2017, 817/2017, 795/2017, 561/2017, 572/2017, 588/2017, 564/2017, 587/2017, 585/2017, 594/2017, 586/2017, 598/2017, 595/2017, 565/2017, 569/2017, 554/2017, 584/2017, 750/2016, 551/2017, 552/2017, 553/2017, 784/2017, 558/2017, 589/2017, 555/2017, 567/2017, 579/2017, 583/2017, 571/2017, 566/2017, 573/2017, 574/2017, 575/2017 and 576/2017 of Tirur Police Station, Malappuram for having allegedly committed the offences punishable under Section 420 of the I.P.C.

(3.) In all these crimes, the prosecution case is similar and thus: