SREEKANTH Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed under Section 438 of the Code of Criminal Procedure, seeking anticipatory bail to the petitioner, who is the first accused in Crime 142/2021 of Kodanad police station. The allegation is that the accused and two others had used criminal force against the de facto complainant on 28.06.2020, for which the crime was registered on 25.03.2021 alleging offence punishable under Sections 341, 354A & 506(ii) read with Section 34 of the Indian Penal Code.

(2.) According to the learned counsel for the petitioner, the de facto complainant is a collection agent in the Kerala State Financial Enterprises (KSFE); she owed Rs.48,200/- to the petitioner, which was entrusted to her for remitting in the KSFE. The case was originated when he had demanded back the amount.

(3.) I heard the learned Public Prosecutor also.