ANILKUMAR Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) Petitioner who is the sole accused in Crime No.38/2006 of Kottiyam Police Station for an offence punishable under Sec.436 I.P.C., seeks anticipatory bail.

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

(3.) The case of the prosecution is that the petitioner had set fire to the tea-shop belonging to the de facto complainant after the midnight on 16.1.2006 causing a loss of Rs.36000/-. The motive for the occurrence is the business rivalry since the petitioner's father is said to be conducting another tea-shop in the vicinity of the structure which was set on fire.