K.DELLIBABU 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.229 of 2019 of Palarivattom Police Station, Ernakulam District, registered alleging offences punishable under Sections 406 and 420 of the Indian Penal Code (IPC).

(3.) The prosecution case is that, the de facto complainant is a scrap dealer. He was introduced to the accused who is running a business in scrap under the name and style 'Srivari Enterprises' at Chennai. Thereafter, in order to get unlawful again, the accused promised the de facto complainant to invest money in the business and he assured that, he will give share profit to the de facto complainant. Accordingly, during the period from 3.4.2018 to 3.8.2018, the de facto complainant invested an amount of Rs.96,79,000/-. But the accused cheated the de facto complainant without giving the profit in the business or returning the amount invested. Therefore, it is alleged that, the petitioner committed the offence.