K P S JAYAN Vs. STATE

JUDGEMENT

(1.) ACCUSED in Crime No. 256/09 of Thrissur Town East Police station, alleging commission offences punishable under sections 403, 406, 420, 471 and 468 read with Section 34 of IPC are the petitioners herein. This is an application for anticipatory bail. The crime was registered based on a petition filed by the defacto complainant Union Bank of India. The petition filed by them before the Chief Judicial Magistrate Court, Thrissur is annexed along with this petition as Annexure A1. In fact, a bare perusal of Annexure A1 would reveal that without causing prejudice to the interests of the defacto complainant as also the investigation involved in the matter, the relief of anticipatory bail can be granted to the petitioners.

(2.) ACCORDINGLY, this petition is allowed. (i) In the event of arrest, the petitioners shall be released on bail on each of them executing a bond for Rs. 50,000/- with two solvent sureties each for the like sum to the satisfaction of the Officer conducting the arrest.

(3.) TO ensure that the petitioners are co-operating with the investigation, it is directed that the petitioners shall appear before the investigating Officer as and when their presence is required by the investigating Officer.