AJITH KUMAR MENON 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.623 of 2019 of Thrikkakara Police Station registered alleging offences punishable under Section 420 of the Indian Penal Code (IPC).

(3.) The gist of the prosecution case is that, the petitioner and the 2nd accused, with a common intention to cheat the de facto complainant and his friends, promised to supply cars at reduced price and collected approximately Rs.3 crores through bank account of the petitioner and thereby cheated the de facto complainant and his friends by neither supplying the cars nor returning the money.