SANTHOSH P.T. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner herein is the accused in crime No.469/2017 of Kelakam Police Station for the offences punishable under Section 420 of IPC.

(2.) The allegation of the prosecution was that a KSRTC driver had preferred a complaint against the de facto complainant. Under the guise of settling that dispute, the accused allegedly demanded Rs.20,000/- from the de facto complainant, making him believe that the amount would be given to the police and the Trade union. They allegedly extracted Rs.20,000/- from the de facto complainant.

(3.) The de facto complainant got himself impleaded and opposed the application. It appears that there are other dispute between the parties. However, having regard to the nature of allegations, I do not feel that it calls for a custodial interrogation. Hence, the petition is allowed as follows: