ABHIRAM P. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 438 of Criminal Procedure Code was heard through Video Conference.

(2.) The petitioner is the accused in Crime No.243 of 2020 of Kareelakulangara Police Station. The above case is registered against the petitioner alleging offences punishable under Sections 323 , 406 and 420 of the Indian Penal Code (IPC).

(3.) The prosecution case is that, the petitioner persuaded the defacto complainant to obtain a personal loan from a bank and hence she availed a loan. It is alleged that, the petitioner cheated the defacto complainant by misusing the loan amount. The allegation is that the accused misappropriated an amount of Rs.13 lakhs and hence cheated the defacto complainant.