BIBY SABITHA Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioners are the accused Nos.1 and 2 in Crime No.719/2019 of Chengamanadu Police Station. The above case is registered against the petitioners alleging offences punishable under Sections 406 , 420 , 468 and 471 r/w 34 IPC . The offence under Sections 67 and 67(A) of the Information Technology Act is also alleged.

(3.) The prosecution case is that the accused persons with the common intention to obtain unlawful gain by cheating the defacto complainant, in December, 2014, made her believe that if she invest amounts in spice trading business, she will be paid the share of profit and also induced her by promising that her son and his friend will be given employment in Bahrin and pursuant to such acts, the accused persons have received amount from the defacto complainant during 23.4.2019 to 3.8.2019 and thereafter the accused persons have refused to either pay the profit share as promised or make her son a partner in the business. Hence it is alleged that the petitioners committed the above said offences.