MOHAMMAD BASHEER Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER is the accused in crime No.1187/2013 of Pathanamthitta Police Station, registered for offences punishable under Section 380 of the Indian Penal Code. The above crime was registered on a complaint filed before the Magistrate and then referred to police for investigation under Section 156(3) of the Code of Criminal Procedure, for short 'the Code'. De facto complainant is none other than the son of petitioner. Petitioner (father) seeks the discretionary relief of anticipatory bail apprehending his arrest in the crime, under Section 438 of the Code.

(2.) DE facto complainant has entered appearance through a counsel filing an application for his impleadment as additional respondent. His impleadment was ordered as an additional respondent in the petition.

(3.) CRIME was registered on allegations raised by de facto complainant that a motor vehicle belonging to him had been stolen by his father.