SEKHA MUHAMMED 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.1462 of 2018 of Kayamkulam Police Station. The above case is registered against the petitioners alleging offences punishable under Sections 406 and 420 read with Section 34 IPC.

(3.) The prosecution case is that the accused persons with an intention to cheat the defacto complainant entered into an agreement with the defacto complainant with respect to 7 cents of property in S.No.126 of 2008 of Krishnapuram Village, without disclosing the fact that the property was pledged in the KSFE, Kottayam Branch, in a chit transaction.