KASHMIR THOMAS Vs. STATE

JUDGEMENT

(1.) Petitioner, who is driver of the husband of complainant seeks prearrest bail in FIR 129/2016 under Sections 380/403/420/120B/34/201 IPC. While entertaining this application, interim order of 2nd November, 2018 was passed.

(2.) Learned counsel for petitioner submits that petitioner has joined the investigation. It is submitted that the recovery made from petitioner belongs to his wife and that the co-accused of petitioner has been already granted the concession of pre-arrest bail.

(3.) It is submitted that the dispute between the employer of petitioner and the complainant arises from a matrimonial discord and that petitioner has been falsely implicated.