RAVEENDRAN NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed under Section 438 of Cr.P.C seeking anticipatory bail.

(2.) The prosecution case, in brief, is that the de facto complainant is a lady whose son claims to be a member of 'Koodathu' family of Karamana. It is alleged that he is entitled to inherit the entire property of the said family by way of intestate succession as the only legal heir. No testamentary documents have been executed by anyone in the family to dispose of the property otherwise.

(3.) However, the prosecution case is that all accused hatched a conspiracy to usurp the entire assets belonging to the aforesaid family and as a part of the conspiracy, they filed a suit as OS No.135/2013 before the Additional Subordinate Court-II, Thiruvananthapuram in respect of some property belonging to the aforesaid family, and the de facto complainant's son was also made a party to that suit. It is stated that the suit has purportedly settled between the parties and a compromise was arrived at. In consequence of that, the assets involved in that suit were distributed among the members of the family who were parties to that suit.