CHIRAKKOTTUVALAPPIL KRIPESH KRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONERS are accused nos. 1 to 4 in Crime No.218/2014 of Taliparamba Police Station, Kannur District. Offences alleged are under sections 120B, 468, 471 and 379 of IPC. Apprehending arrest, this petition is filed for anticipatory bail.

(2.) IT is alleged that the property belonged to Kallyani, the sister of the 2nd petitioner herein. Kallyani was laid up, it is alleged. Document was got executed by Kallyani in respect of her property by fraud and coercion, it is alleged.

(3.) CONSIDERING all the aspects the following directions are issued: The petitioners shall surrender before the Investigating Officer within ten days from today. After interrogation the accused shall be produced before the learned Magistrate. When applied for bail by the accused, the learned Magistrate will, considering the nature of the case, grant bail to the petitioners but on the following conditions: