RAMACHANDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner who is the first accused in Crime No. 228/2006 of Feroke Police Station for an offence punishable under Sec. 420 read with Sec. 34 I.P.C. seeks anticipatory bail.

(2.) The learned Public Prosecutor opposed the application. He made available to me the case diary files relating to the matter.

(3.) Some time in May 2006 accused Nos. 1 and 2 promising the de facto complainant who is a lady belonging to the Schedule Caste to help her to secure a housing loan from the Kudumbasree induced her to part with her title deed in respect of her residential building and appurtenant land costing Rs. 5,00,000/-. They also secured her signature in a blank stamp paper. After converting the said stamp paper into an agreement for sale, the petitioner has instituted a suit for specific performance alleging that the de facto complainant had agreed to sell her property to him.