BASHEER Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner herein is the 3rd accused in Crime No.270 of 2017 of the Changaramkulam Police Station, Malappuram District. The offence for which the Crime was registered is one punishable under Section 420 r/w Section 34 IPC.

(3.) The Crime was registered based on a private complaint preferred by a Non Banking Financial Company by name Daimler Financial Services Pvt.Ltd by its authorised representative. The complaint was preferred before the Judicial First Class Magistrate Court, Ponnani and the same was forwarded to the SHO Changaramkulam under Section 156(3) Cr.P.C. Accordingly, the aforesaid Crime was registered by the Changaramkulam police. The petitioner, the 3rd accused in the case is of apprehension that he would be arrested and harassed in the aforesaid Crime by the police. Accordingly, this application is moved by him seeking pre arrest bail.