K SANTHI Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application for anticipatory bail filed by the petitioners who are accused Nos. 2 to 6 in Crime No. 302 of 2008 of Valayar Police Station alleging commission of offences punishable under Sections 403, 406, 416, 412, 419, 423 read with Section 109 of the Indian Penal Code.

(2.) I have heard learned counsel for the petitioners as also the learned Public Prosecutor.

(3.) ANNEXURE I complaint would reveal that mainly the allegations are levelled against the first accused who is the managing trustee of V. N. Public Health and Educational Trust registered under the Indian Trust Act. He had earlier approached this Court by filing Bail Application No. 1578 of 2009 and this Court vide order dated 13. 2. 2009 had enlarged him on bail subject to the conditions made therein. The petitioners herein are the wife, son and daughter, nephew and father in law of the first accused. In view of the abovesaid fact that the first accused has already been enlarged on bail and having regard to the nature of the allegations levelled against the petitioners herein, and other facts and circumstances of the case, I am inclined to grant anticipatory bail to the petitioners.