(1.) This application is filed under Section 439 of the Cr.P.C.
(2.) The applicant herein is the accused in Crime No. 153 of 2020 registered at the Kottarakkara Police Station for having committed offense punishable under Sections 406, 420, 120 B, 468, 471 r/w Section 34 of the IPC.
(3.) Sri. Sandeep R.N., the learned counsel appearing for the applicant, submitted that a purely contractual dispute has been given the cloak of a criminal offense in disguise. He would urge that the applicant herein was arrested on 23.1.2020 and has been languishing in custody ever since.