B. RAJENDRAN PILLAI Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail.

(2.) Petitioners are accused Nos.2 and 3 in Crime No.1178 of 2022 of Kottarakkara Police Station registered alleging commission of offences punishable under Ss. 420 and 406 read with Sec. 34 of the Indian Penal Code.

(3.) The prosecution allegation is that the defacto complainant was abroad for 38 years and when he was abroad, one of his friends Mr. Pradeep intimated that accused Nos.1 and 2 had contacted him and offered that they can arrange licences for starting bar and petrol pumps at Kottarakkara and the defacto complainant alleged that on 20/6/2019 at 3.00 p.m., the 1st accused along with accused Nos.2 and 3, met the defacto complainant at Shilpa bar hotel at Kottarakkara and 1st accused received Rs.5,00,000.00 from the defacto complainant and later Rs.9.00 lakhs was also transferred to the account of the 1st accused and also received Rs.36.00 lakhs from the friend of the defacto complainant and thereby the accused have committed the aforesaid offences.