DEVASSIA PLAMOOTTIL 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 the accused in crime No. 336 of 2019 of Ettumanoor Police Station, Kottayam District. The above case is registered against the petitioners alleging offence punishable under Section 420 read with Section 34 of the Indian Penal Code (IPC).

(3.) The admitted prosecution case is that, the petitioners borrowed an amount of Rs. 40 lakhs from the defacto complainant agreeing to repay the same within three months. The amount is not returned. A complaint was filed before the Magistrate Court and the same was forwarded under Section 156(3) of Cr.P.C. Accordingly, the present case is registered.