RADHAKRISHNA Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is the sole accused in Crime No. 1140/2012 of Sooranad Police Station, for offences registered under Section 420 of the IPC and Sections 3 and 17 of the Kerala Money Lender's Act. The gist of the allegation is that on 23.8.2006, the petitioner dishonestly induced the de facto complainant to join the chitty illegally conducted by the petitioner. That the lady de facto complainant joined the petitioner's chitty for an amount of Rs. 25,000/ - and when she demanded for payment of the chitty amount, the petitioner paid only Rs.17,500/ - after unlawfully withholding an amount of Rs.7,500/ - as commission. Thereafter, the de facto complainant demanded a further amount of Rs. 25,000/ - for business purpose from the petitioner and that the petitioner had given Rs. 6,250/ - to her after deducting amounts due towards commission in the previous chitty transaction. The de facto complainant had given a blank cheque as security to the petitioner and that the petitioner by using the cheque of the de facto complainant, had filed a false case against the de facto complainant alleging offence under the Negotiable Instruments Act, it is averred.

(2.) THE petitioner's case is that the de facto complainant had borrowed an amount of Rs. 40,000/ - from the petitioner and issued a cheque and that for dishonour of that amount, the petitioner was constrained to file a private criminal complaint alleging offence under Section 138 of the Negotiable Instruments Act, which led to the institution of the summary trial case as S.T. No.1271/2010 on the file of the Judicial First Class Magistrate Court, Sasthamkotta. That the de facto complainant has set in motion the aforementioned crime only as counter blast to the private complaint the petitioner had initiated in S.T. No.1271/2010, which is now posted for evidence. It is further submitted that even as per the version of the de facto complainant, the transaction allegedly has taken place as early as on 23.8.2006 and the complaint has been given by the de facto complainant only as late as on 23.7.2014 without giving any cogent explanation for such a long delay. It is accordingly prayed that the relief of pre -arrest bail may be granted to the petitioner.

(3.) HAVING considered the submissions of the learned counsel for the petitioner and the learned Public Prosecutor and on a consideration of the totality of the facts and circumstances of the case, this Court is inclined to order and allow the plea of pre -arrest bail to the petitioner in this case subject to necessary conditions, so as to protect the bonafide interests of the prosecution. Accordingly, it is ordered that in the event of the arrest of the petitioner herein in connection with the above said crime, he shall be released on bail on his executing a bond for Rs. 35,000/ - (rupees thirty five thousand only) with two solvent sureties each for the like amount to the satisfaction of the investigating officer in the above crime and subject to the following conditions: