TILAKAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners, who are accused Nos.1 and 2 in Crime No.258/2006 of Vellarada Police Station for offences punishable under Sections 406 and 420 read with section 34 I.P.C., seek anticipatory bail.

(2.) I heard the learned counsel for the petitioners and the learned Public Prosecutor. The learned Public Prosecutor opposed the application.

(3.) The case of the prosecution is that the petitioners offering to arrange loan to the de facto complainant had in fact executed a Power of Attorney and had thereby cheated the de facto complainant to the tune of Rs.15 lakhs.