SURESH KUMAR Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioners are the accused in Crime No.1192 of 2019 of Moovattupuzha Police station. The above case is registered against the petitioners alleging offences punishable under sections 406 and 420 r/w.34 of the Indian Penal Code ( IPC ).

(3.) The prosecution case is that, a Company was formed by the accused along with other person and made to belief the de facto complainant that, he will also be inducted as a Director in the Company and he will get a remuneration of Rs.50,000/- per month and also 1% incentive on every month and believing the above, the de facto complainant invested an amount of Rs.1,15,00,000/-. The further case of the prosecution is that, the de facto complainant was not inducted as a Director. It is also the case of the prosecution that, the money invested by him was not returned. Hence, the case is registered.