BHASKARAN N KANNAN Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) Petitioner, who is the 2nd accused in Crime No.138/05 of Kozhikode Town Police Station for offences punishable under sections 406, 409, 420, 120B and 506(ii) read with section 149 IPC, seeks anticipatory bail.

(2.) Learned Public Prosecutor opposed the application.

(3.) The case of the prosecution is that the petitioner while working as a Head Accountant in the R.T. Office, Kozhikode had, after receiving the R.C. Book of the defacto complainant pertaining to his Tata Sumo car from Sundaram Finance, dishonestly passed it on to the 7th accused, who had pledged the original R.C. Book with another financier namely, Icon Auto Consultant in its Cherukunnam branch.