JOSE PANACHIKKAL Vs. DEPUTY SUPERINTENDENT OF POLICE

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. 976/2019 of Thaliparamba Police Station, Kannur District. The above case is registered against the petitioner alleging offences punishable under Section 420 of the Indian Penal Code (IPC).

(3.) The prosecution case is that the petitioner has cheated the daughter of the defacto complainant. According to the defacto complainant, an amount of Rs.10,50,000 was given to the petitioner. The petitioner was in financial crisis in connection with the business of a Gas Agency. Subsequently, it is alleged that the amount is not returned.