MUHAMMED SHAFEEQUE P.C Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail filed by the petitioner, who is arrayed as the 3rd accused in Crime No.577/2018 of Kunnamangalam Police Station, Kozhikode, where prosecution alleges commission of offences punishable under Ss. 395, 365 r/w 34 of the Indian Penal Code.

(2.) Heard the learned counsel for the petitioner as well as the learned Public Prosecutor. Perused the report of the Investigating Officer.

(3.) The prosecution case is that at about 14.00 hours on 5/9/2018, one Pushpavalli lodged a complaint before the S.H.O, Kunnamangalam Police Station stating that her son by name 'Shiju @ Tinku' was missing. Accordingly, crime No.577/2018 was registered under Sec. 57 of KP Act, on the basis of the complaint. During the course of investigation, the above Shiju @ Tinku appeared before the Investigating Officer and stated that he went to Manglore in search of a job. Accordingly, he was produced before the Judicial First Class Magistrate Court, Kunnamangalam and released. Therefore, FAD report also was filed.