RAJENDRAN NAIR B. Vs. STATE OF KERALA

JUDGEMENT

(1.) This criminal appeal is instituted challenging the order, in terms of which the application for bail preferred by the appellant who is the accused in crime No.347 of 2020 of Fort Police Station, Thiruvananthapuram was dismissed by the court below.

(2.) The case is one registered for offences punishable under Sections 341 , 506(i) , 406 and 420 of the Indian Penal Code and Sectiosn 3(1)(r) and 3(1)(s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989. The accusation in the case is that the accused, with the intention of obtaining wrongful gain to him and causing wrongful loss to the de facto complainant, made the de facto complainant believe that if he is given a sum of Rs.10,00,000/-, he would arrange job for her and also for her younger brother in co-operative banks and on that premise, received a total sum of Rs.10,08,000/- from her and also from her parents between April, 2017 and August, 2017. It is alleged that out of the said amount, a sum of Rs.4,08,000/- was transferred to the bank account of the accused. It is also alleged that the accused has neither arranged the job as assured nor returned the money. The accused was arrested on 13.2.2020. The court below dismissed the application for bail. Hence this appeal.

(3.) Heard the learned counsel for the appellant, the learned Public Prosecutor as also the learned counsel for the de facto complainant.