SIVARAJAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners, who are accused Nos.1 to 3, of which accused Nos.2 and 3 are ladies, seek anticipatory bail on the allegation that they are apprehending arrest and harassment by the Karunagappally police, which has registered a case as Crime No.276/07 for an offence punishable under section 420 read with section 34 IPC.

(2.) Learned Public Prosecutor opposed the application submitting, inter alia, that the petitioners, who are the joint owners of the property in question, had appointed the defacto complainant as their Power of Attorney holder for sale of the property and the Power of Attorney holder, after entering into an agreement for sale and receiving Rs.7 lakhs, had made available the sale consideration to the petitioners, who however cancelled the Power of Attorney and entered into another transaction with a third party for sale of the property.

(3.) It is too early to accept the petitioners' contention that the offence alleged against them is not made out.