MOHAMMED AND ORS. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail filed under Section 438 Cr. P. C

(2.) The petitioners are accused 1 to 4 in the case registered as Crime No. 81/2018 of the Kalpakanchery police station under Sections 447, 380 and 420 read with 34 IPC.

(3.) The prosecution case is as follows:- The second and the third accused approached the de facto complainant and told him that the property having an extent of 41 cents belonging to the first accused can be exchanged with the property of the de facto complainant having an extent of 25 cents. An agreement was entered into between the parties to that effect. Accordingly, the de facto complainant executed and registered assignment deed in favor of the first accused in respect of the property owned by him. However, it is alleged that the first accused did not assign his property in the name of the de facto complainant and thereby cheated him. It is also alleged that the fourth accused entered into the shop of the de facto complainant, which is situate in the property assigned to the first accused and committed theft of CCTV camera and an invertor from the shop.