MANUEL KURICHITHANAM Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition under S.482 Cr. P. C. seeking cancellation of the anticipatory bail granted to the 3rd respondent in the petition. This petition was filed on 10-6-2005. Anticipatory bail was granted to the 3rd respondent herein as per order dated 24-5-2005 in B. A. No. 3134/05 directing the Hosdurg Police to release the petitioner on bail for a period of one month in the event of his arrest in connection with Crime No.335/2003 of the Hosdurg Police Station, for an offence punishable under S.436 I. P. C.

(2.) According to the petitioner, the 3rd respondent is an accused in 11 crimes made mention of in the petition and the antecedents of the 3rd respondent are so bad that he ought not have been granted anticipatory bail by this Court.

(3.) The 3rd respondent has filed a counter affidavit refuting the above allegations and stating that he was acquitted in 9 out of 11 cases and one case has been stayed by this Court and the remaining one case alone is pending and that he has not so far been convicted of the offence alleged therein.