ABRAHAM SHARON Vs. CIRLCE INSPECTOR OF POLICE

JUDGEMENT

(1.) THIS is an application for anticipatory bail filed by the petitioners who are accused Nos. 1 to 3 in Crime No. 459 of 2009 of Panangad Police Station. They filed this petition as they apprehend arrest in connection with the alleged offences under Sections 120b, 404, 467, 477, 420 read with Section 34 of the Indian Penal Code.

(2.) PETITIONERS and the de facto complainant are close relatives and in fact, the first petitioner herein is none other than the father of the de facto complainant and the others are her brother and sister in law. Of course, there is civil dispute pending between them.

(3.) IN the nature of the allegations levelled against each other and the progress of the investigation in the crime, I think anticipatory bail can be granted to the petitioners without prejudice to the prospects of the investigation in the matter. Of course, the learned counsel for the de facto complainant vehemently opposed the same. However, having regard to the nature of the allegations and the relationship between the parties, I think it is better not to allow to precipitate the matter and to have an amicable settlement in the matter, it is better to permit the petitioners to agitate the matter before a competent civil court rather than accusing each other for commission of heinous crimes.