AATTI AALAM SHA 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 accused Nos.1 and 4 in Crime No. 2023 of 2019 of Pandalam Police Station, Pathanamthitta District. The above case is registered against the petitioners alleging offences punishable under Sections 419 and 420 of the Indian Penal Code (IPC).

(3.) The prosecution case is that, the defacto complainant is having an NRI account in the State Bank of India, Pathanamthitta branch. It is alleged that, a cheque book was obtained from the bank by forging his signature and an amount of Rs.3,01,727/- was withdrawn without his knowledge. It is also alleged that, a loan from the bank was taken in the name of the defacto complainant for purchasing a Jaguar Motor Car worth Rs.70,00,000/-. The further allegation is that, an amount of Rs.42,27,040/- was obtained by hypothecating the car from the H.D.F.C. bank.