DAMODARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This application for anticipatory bail is filed under S.438 of the Code of Criminal Procedure, 1973.

(2.) The petitioners are the first and the second accused in the case registered as Crime No.1218/2016 of Peringome police station under Ss.420,406,306 and 201 read with 34 IPC.

(3.) Baby, the father-in-law of the informer, was conducting a provision and stationery shop. On 21.08.2016, at about 20.15 hours, he closed the shop and left there. Since he did not reach home even by late night, his relatives made enquiries about him. On that night, that is, on 22.08.2016 at about 00.15 hours, his body was found hanging on a mango tree in his property. On the basis of the statement given to the police by the informer, Crime No.1218/2016 of Peringome police station was registered under S.174 Cr.P.C. During the investigation, a suicide note was found out. It is stated in the suicide note that the petitioners and one Augustine (the third accused) are the persons responsible for the suicide. During the investigation, it was revealed that the deceased had got the suicide note prepared by an Advocate Clerk. A complaint addressed to the Sub Inspector of Police, Cherupuzha police station by the deceased was also found out. The deceased had got this complaint also prepared by the same Advocate Clerk. Later, the case was converted to one under Ss.420,306,406 and 201 read with 34 IPC.