ANEESH BABU Vs. STATE OF KERALA

JUDGEMENT

(1.) These Bail Applications filed under Section 438 of Criminal Procedure Code were heard through Video Conference.

(2.) The petitioners in B.A. No.499/2020 are accused in Crime No. 153/2020 of Kottarakkara Police Station. Petitioner in B.A. No.1478/2020 and petitioner in B.A. No.1349/2020 are accused in Crime No. 168 of 2020 of Kottarakkara Police Station. The above cases are registered against the petitioners alleging offences punishable under Sections 406, 420, 120-B, 468, 471 r/w Section 34 of the IPC. The allegations in all cases are almost same and therefore, I dispose of these bail applications by a common order.

(3.) The prosecution case in a nut shell is that the accused in these cases are owners of Vazhavila Cashew factory. Some of the accused are employees of the above factory. The allegation in Crime No.153/2020 is that the accused with an intention to cheat the defacto complainant made an agreement to import 950 ton cashew from Tanzania valued at Rs.14,37,95,317/-. There may be some difference in the amount in the other crime case. The further allegation is that even though the amount is paid, the cashew was not supplied. It is also the prosecution case that the petitioners forged documents to show that the accused are in possession of the cashew and believing the same, the defacto complainant paid the amount.