MINI Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail filed under Sec. 438 of Cr.P.C. by the sole accused in Crime No.1396 of 2023 of Thodupuzha police station. The offence alleged against the petitioner is under Sec. 420 of IPC.

(2.) The Prosecution case is that the petitioner, with the intention to cheat the de facto complainant, obtained landed property from him and his wife on 3/8/2023, for a consideration of Rs.35.00 lakhs, and that the consideration amount was not paid as promised. Though mediation was attempted, the matter could not be settled.

(3.) Today, when the matter came up before this Court for hearing, the learned counsel for the petitioner submitted that the petitioner is ready to surrender before the Investigating Officer and that a direction may be issued to the Investigating Officer to produce her before the jurisdictional Magistrate on the same day. She alternatively pleaded that the jurisdictional Magistrate be directed to dispose of the Bail Application on the very same day.