FAZAL Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are apprehending arrest by the Elamakkara Police in connection with Crime No.687/2023, registered for the offences punishable under Ss. 417 and 42 r/w 34 of the Indian Penal Code.

(2.) Learned Counsel for the petitioners assertively submitted that the crime is foisted on the petitioners at the instance of a third person. It is submitted that civil disputes are pending between the petitioners and the de facto complainant. The present complaint is made only to bring pressure upon the petitioners. The petitioners involvement in other crimes cannot stand in the way of they being granted anticipatory bail since, one is a complaint filed under Sec. 138 of the Negotiable Instruments Act and in the other, further proceedings is stayed by this court.

(3.) Heard the learned Public Prosecutor also.