BIJU BALAN 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 3rd accused in crime No. 1504 of 2018 of Karunagappally Police Station, Kollam District. The above case is registered against the petitioner alleging offences punishable under Sections 420 , 506 read with 34 of IPC .

(3.) The prosecution case is that, the 1st and 2nd accused approached the defacto complainant in 2018, stating that the petitioner is working as a Purchase Manager in a company in Qatar and requested her to introduce her husband to the petitioner. It is further alleged that, the 1st and 2nd accused assured her that the building materials can be supplied and the petitioner will be given the sale price of the value of the goods. It is alleged that the materials were supplied by the husband of the defacto complainant. It is alleged that the petitioner issued a cheque. The cheque was dishonored. Hence, the present complaint is registered.