RENJU GEORGE Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner herein stands arrayed as the first accused in Crime No.749/2018 of Kollam East Police Station for offences punishable under sections 420 read with section 34 of the Indian Penal Code. He apprehending arrest in the above crime sought for anticipatory bail.

(2.) After hearing the learned counsel for the petitioner, it was noted that the matter involved money transaction and the possibility of a settlement by mediation was available. Hence the learned counsel for the petitioner was directed to implead the defacto complainant. After the appearance of the defacto complainant, who is the additional second respondent herein and after hearing both sides, they were referred to mediation. It seems that mediation was conducted and a mediated settlement agreement was obtained.

(3.) Heard the learned counsel for the petitioner, the learned Public Prosecutor and the learned counsel for the contesting respondent.