MANOJ K CHANDRAN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No. 2057/2019 of Vaikom Police Station, Kottayam District. The above case is registered against the petitioner alleging offences punishable under Sections 420 and 506 of the Indian Penal Code (IPC). The learned Public Prosecutor submitted that, the offence under Section 506 of IPC is deleted subsequently.

(3.) The prosecution case is that, the petitioner availed a loan of Rs. 2,00,000/- from the defacto complainant on 10.01.2014 and another Rs. 2,00,000/- on 02.08.2014. It is also alleged that, on 13.10.2014 a valuable tree was given to the petitioner, which is worth Rs. 1,00,000/-. According to the defacto complainant, altogether an amount of Rs. 5,00,000/- is due from the petitioner. The petitioner has not paid the amount. Hence the offence under Section 420 of IPC is made out.