BIJU A K Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONERS seek anticipatory bail on the allegation that the Vazhakkulam police are at their heels in connection with Crime No.50/07 registered for an offence punishable under section 379 read with section 34 IPC.

(2.) LEARNED Public Prosecutor, on instructions, submitted that the petitioners are strong suspects in the case pertaining to snatching of gold ornaments and that their complicity, if any, in the case can be determined only after interrogation. If so, the apprehension of arrest and harassment entertained by the petitioners at this stage is unfounded. This petition is disposed of with liberty to the petitioners to move the Magistrate in case they are arrayed as accused in the case.