IBRAHIM AHMED Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner faces allegations under Section 420 I.P.C. Apprehending arrest, he went before the learned Sessions Judge. The learned Sessions Judge granted bail subject to conditions. The period of that anticipatory bail expires tomorrow.

(2.) The petitioner has come rushing to this Court complaining about the condition, which was imposed on him by the learned Sessions Judge. The learned Sessions Judge observed that the petitioner herein "is prepared to settle the matter by paying back the amount".

(3.) The petitioner now submits that he had never agreed before the learned Sessions Judge to pay back the amount. All that he had agreed was to settle the dispute. There is a claim for a higher amount. But the petitioner had agreed only to pay an amount of Rs.4,000/-