HAREESH Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The applicant in B.A.No.5053/2020 is the 1st accused and the applicant in B.A.No.5052/2020 is the 2nd accused in Crime No.1121/2019 of Thrikkakara Police Station for having allegedly committed the offences punishable under Sections 417, 418 and 420 read with 34 of I.P.C.

(3.) The prosecution case, in brief, is that the applicants had entered into Annexure-2 agreement with the defacto complainant concerning the transfer of property. Instead of retaining the disputed pathway as a private pathway, the same was surrendered by the applicants to the Municipality, and therefore, they have committed the breach of the agreement.