SAJEEV KARUN 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 accused in Crime No.1051/2020 of Kothamangalam Police Station for having allegedly committed the offences punishable under Sections 406 and 420 of the I.P.C. and under Section 4 of the Prevention of Money Laundering Act.

(3.) The prosecution case, in brief, is that between 31.05.2019 to 19.06.2019 the applicant had induced the defacto complainant to deposit an amount of Rs.2 lakhs in his company named "Gent to Gent Company " and had returned only an amount of Rs.26,000/-, and thereby cheated the defacto complainant.