VISHNU VIJAYAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail under Section 438 of the Cr.P.C.

(2.) The applicant is the 1st accused in Crime No.2747/2020 of Kollam East Police Station for having allegedly committed the offences punishable under Section 420 read with Section 34 of the I.P.C.

(3.) The prosecution case, in brief, is that on 08.07.2018, the applicant along with the 2nd accused in furtherance of the common dishonest intention to cheat the defacto complainant, induced her to deliver a sum of Rs.5 lakhs in cash and thereafter received another sum of Rs.1 lakh making her to believe that her name would be deleted from a crime in which she is arraigned as accused in connection with receiving of stolen property, for an offence punishable under Section 411 of the I.P.C.