SANTIAGO R. 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.1467 of 2019 of Ernakulam Town South Police Station registered alleging offences punishable under Sections 406 and 420 of the Indian Penal Code (IPC).

(3.) The prosecution case is that, the petitioners with intention to cheat the de facto complainant made him believe that, he is well known scrap dealer and that one Mr. Ramalinga Iyyer was selling his Paper Trading Establishment for a sum of Rs.40 Crores and he requires money to purchase the same and induced the de facto complainant to part with Rs.18,70,000/- promising that, he would be given partnership in the said company. The petitioners cheated the de facto complainant and thereby the petitioners committed the offence.