SHAJAHAN ABDUL MAJEED Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) Petitioners who are accused Nos.1 to 5 in Crime No.37/2007 of Kadakkal Police Station for offences punishable under secs. 420, 341, 323, 324, 94(b) and 506(i) read with sec120(B) I.P.C., seek anticipatory bail.

(2.) Heard the learned counsel for the petitioners, the learned Public Prosecutor and the learned counsel for the de facto complainant.

(3.) The de facto complainant and the petitioners are close relatives. The allegation in the complaint is that the 1st accused had received Rs.3.10 lakhs from the de facto complainant for purchasing 3 cents of property jointly in the name of one Abdul Jaleel and the de facto complainant, but the 1st accused purchased the property in his name only.