VINCY ANTO Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioners are the accused Nos.5 and 6 in Crime No.85/2020 of Neyyar Dam Police Station. The above case is registered against the petitioners and others alleging offences punishable under Sections 120B , 406 , 409 , 418 and 420 IPC.

(3.) The prosecution case is that the accused Nos.1 to 6 conspired together to get unlawful gain to the accused persons and unlawful loss to the mother of the defacto complainant and thereby the accused 1 to 3 went to the house of mother of the defacto complainant and informed her that the petitioners herein are ready to purchase the property jointly owned by the mother of the defacto complainant and brothers and sisters of the defacto complainant. The further case of the prosecution is that accused Nos.1 to 3 informed that the property will be purchased by the petitioners for a sum of Rs.252 lakhs. As such the mother of the defacto complainant and others executed documents before the South Indian Bank and petitioners availed a loan of Rs.415 lakhs. Only an amount of Rs.50 lakhs is given by the accused and the balance consideration is not paid. Hence it is alleged that the petitioners committed the offence under Section 420 IPC.