ANU PARAMBATHKANDY MOHAMMED 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 in Crime No. 998 of 2019 of Valapattanam Police Station, Kannur District. The above case is registered against the petitioners alleging offences punishable under Sections 406 , 420 & 120B read with Section 34 of the Indian Penal Code (IPC).

(3.) The prosecution case is that, the petitioners are partners of Vibrant Automotive. The firm availed a loan of Rs. 36 lakhs from State Bank of India, Puthiyatheru Branch, Kannur for purchasing a car. The bank directly transfered the amount to the dealer. The prosecution case is that, even now the documents of the vehicle is not produced before the bank. Therefore, a complainant is filed by the Manager, State Bank of India, Puthiyatheru Branch to the police and accordingly, this case is posted.