BINU APPU Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners who are husband and wife and accused Nos.1 and 2 in Crime No.28/07 of Nemom Police Station for offences punishable under sections 420 and 380 read with section 34 IPC, seek anticipatory bail.

(2.) Learned Public Prosecutor opposed the application.

(3.) The petitioners are alleged to have cheated the mother of the de facto complainant who parted with huge amounts of money to the petitioners. It is too early to accept the petitioners' contention that the payment of money was towards the agreement executed by the old lady.