PRAVEEN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail under Section 438 of the Cr.P.C.

(2.) The applicant is the sole accused in Crime No.867/2020 of Elavumthitta Police Station for having allegedly committed the offence punishable under Section 420 of the I.P.C.

(3.) The prosecution case, in brief, is that on 24.04.2019, the applicant induced the defacto complainant's son to enter into an agreement for construction of his house at Mazhuvelli Village for a total consideration of Rs.37 lakhs and dishonestly induced him to deliver a total sum of Rs.33,54,000/-. But he did not complete the house and the construction only worth Rs.26,50,000/- was completed and thereby the applicant dishonestly cheated the defacto complainant of a sum of Rs.7,49,000/- and thus committed the offence.