MANESH.N.S Vs. STATE OF KERALA

JUDGEMENT

(1.) The 1st petitioner in B.A.No.3502/2019 and the sole applicants in B.A.Nos.3389 and 3592 of 2019 have been arrayed as accused Nos.1, 4 and 3 respectively in Crime No.1132/2019 of Changanassery Police Station, which has been registered for offences punishable under Secs. 323, 294(b), 506 341 and 384 r/w Sec. 34 of the I.P.C and Sec. 75 of the Juvenile Justice Act.

(2.) The prosecution case in short is that the lady defacto complainant in this case owed moneys to some of the accused persons in this case like accused Nos.1, 3, etc., and that the lady had taken a Innova car belonging to A-1 on rental basis through the involvement of certain other persons and that lots of moneys are due to A-1 by way of car rental arrears in that regard and that she had assured A-1 that dues will be cleared by 18.4.2019 and that she is expecting moneys will be remitted to her account of the State Bank of India, Changanassery Branch and that she and her son had travelled from their house along with the driver to clear the dues of A-1 and she could learn from the State Bank of India that moneys, which was expected to be remitted to her account, were not credited and that A-1 had come to the bank and later the lady had gone to the shop of A-1 at Changanassery and altercations have taken place since she was unable to pay the dues and that certain other persons, to whom she owed moneys, on coming to know that she is at the shop of A-1, had reached the said shop and that A-1, A- 3 and A-4 had threatened and demanded the return of moneys and that moneys were owed to A-3 by the lady in real estate transactions between them and that in the altercations, A-3 and some other persons had slapped and kicked her and she fall down and twisted her left hand, that the accused 2 to 4 used extremely abusive words and they had snatched mobile phone and camera of the lady and A-3 forcibly taken blank signed papers from her and A-4 had forcibly taken signed cheques from her and that later the lady, son and the driver were sent away in another car to her residence and that A-3, A-8 and A-10 were also accompanied in her car to her residence to get her title document.

(3.) It has now been apprised to this Court by the Investigating Officer, that petitioners 2, 3, 4 and 5 in B.A.No.3502/2019 have not been arrayed as accused in the instant crime. Therefore their request for anticipatory bail is unnecessary.