SREE 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 petitioner is the 2nd accused in Crime No. 236 of 2019 of Anchal Police Station, Kollam Rural, Kollam District. The above case is registered alleging offences punishable under Section 420 of the Indian Penal Code (IPC).

(3.) The prosecution case is that, the father of the de facto complainant gave an Ashok Leyland Tourist Bus bearing No.KL-25-F 5355 to the 1st accused on condition that, he will pay an amount of Rs.50,000/- as rent every month. It is the allegation of the de facto complainant that, the 1st accused without consent or permission from the de facto complainant, transferred the bus to the petitioner herein who is the 2nd accused. Hence, it is alleged that, the accused committed the offence under Section 420 IPC.