K N RAMACHANDRAN Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) Petitioner who is the 1st accused in Crime No.381/2006 of Mulanthuruthy Police Station for offences punishable under Secs.420 and 120B I.P.C., seeks anticipatory bail.

(2.) The learned Public Prosecutor opposed the application.

(3.) The petitioner who had already encumbered the property in question admeasuring 61.19 ares in favour of Vijaya Bank, had first agreed to sell the property to one Roy George on 25.3.2005 after receiving an advance of Rs.2 lakhs. Thereafter the petitioner is alleged to have entered into an agreement with the de facto complainant on 6.10.2006 and received an advance of Rs.3 lakhs. Subsequently on 16.10.2006 he is alleged to have entered into an agreement with one Ulahannan and received an advance of Rs.6 lakhs.