AMAL SUNDARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 438 of the Code of Criminal Procedure, 1973, for an order of pre-arrest bail.

(2.) The petitioner is the second accused in Crime No.1329/2023 of the Pudukkad Police Station, Thrissur, registered against him, for allegedly committing the offences punishable under Ss. 143, 147, 148, 341, 447, 323, 324, 427 and 308 read with Sec.149 of the Indian Penal Code.

(3.) When the bail application came up for consideration on 31/1/2024, this Court passed an interim order, by directing the petitioner to surrender before the Investigating Officer within seven days from the date of order and subject himself to interrogation.