JIJI MATHEW Vs. STATE OF KERALA

JUDGEMENT

(1.) O R D E R The petitioner is the 4th accused in Crime No.265/2014 of Ayarkunnam Police Station, Kottayam District. Offences alleged are under sections 420, 468, 448, 379, 427 and 120B of IPC. Apprehending arrest, this petition is filed for anticipatory bail.

(2.) THE learned counsel for the petitioner submits that he purchased an item of property from the 1st accused (vendor) in the year 2012 for valid consideration. The allegation made by the defacto complainant in this case is that the 1st accused again executed a document in respect of certain properties including the portions of the property which had already been purchased by this petitioner in the year 2012. Since there was an attempt to trespass into the petitioner's property, he filed a suit against the 1st accused as O.S. No.645/2013.

(3.) THE prosecution contends that there was a criminal conspiracy between the 1st accused and the 4th accused. It is only a wild allegation, the learned counsel for the petitioner submits.