P.V.SURAJ Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 438 of Criminal Procedure Code was heard through Video Conference.

(2.) The petitioner is the sole accused in Crime No. 1214 of 2019 of Kannur Town Police Station, Kannur District. The above case is registered against the petitioner alleging offences punishable under Sections 406 and 420 of the Indian Penal Code (IPC).

(3.) The prosecution case is that, during the period from 31.3.2019 to 31.10.2019, the petitioner, who is the salesman in Kannur District Police Co- operative Society, misappropriated Rs.12,15,413/- which is the amount received by him by selling LPG cylinder. It is further alleged that, he has not kept proper account of the stock of the LPG cylinders. Hence, it is alleged that, the petitioner committed misappropriation and cheating.