RADHAKRISHNA PILLAI 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. 3581 of 2019 of Kottarakkara Police Station, Kollam District. The above case is registered against the petitioners alleging offences punishable under Section 420 r/w. Section 34 of the Indian Penal Code (IPC).

(3.) The prosecution case is that, the accused 1 to 7 with an intention to cheat the defacto complainant entered into an agreement for the sale of a property belonging to the 2 nd respondent. After obtaining an amount of Rs.12 lakhs, the prosecution allege that another property is assigned in the name of the defacto complainant.