ANILKUMAR Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in Crime No.163 of 2020 of Yerroor Police Station, Kollam District. The above case is registered against the petitioner alleging offences punishable under Sections 406 and 420 of the Indian Penal Code (IPC).

(3.) The prosecution case is that, the petitioner entered into a partnership deed with the defacto complainant on 3.1.2004 and started a firm named 'Udayasurya Enterprises'. It is the case of the defacto complainant that, huge amount is invested by the defacto complainant in the said firm. It is also alleged that, subsequently, the petitioner changed the name of the firm as 'Udayasurya Financiers' and failed to pay the defacto complainant the profit share and interest as agreed. Hence, the above case is registered.