Kerala High Court: In an application under Section 438 of Criminal Procedure Code, 1973 (‘CrPC') seeking anticipatory bail for Indian National Congress leader and Member of Parliament, K. Sudhakaran for offence under Section 420 of Penal Code, 1860 (‘IPC'), Ziyad Rahman A.A., J. granted interim protection to Sudhakaran against any coercive proceedings.
The next hearing on the instant matter is scheduled for 21-06-2023. K. Sudhakaran will next be appearing before the Investigating Officer on 23-06-2023.
The Court directed that “this Court expects that no coercive proceedings shall be initiated against the petitioner in the meantime”.
[K. Sudhakaran v. State of Kerala, Bail Application No. 4894 of 2023, Order dated 16-06-2023]
*Judgment/ Order by: Justice Ziyad Rahman A.A.
Advocates who appeared in this case :
For Petitioner: Advocate Sradhaxna Mudrika, Advocate Kuriakose Varghese, Advocate George J. Nalappat, Advocate MATHEW A. Kuzhalanadan, Advocate V. Shyamohan, Advocate S. Sreekumar
Buy Code of Criminal Procedure, 1973 HERE
Buy Penal Code, 1860 HERE
