HARISH S. THAMPI Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the 5th accused in crime No.1656 of 2019 of Mannanthala, Police Station, Thiruvananthapuram District. The above case is registered against the petitioner alleging offences punishable under Sections 418 , 420 , 465 , 468 , 471 read with Section 34 of the Indian Penal Code (IPC).

(3.) The prosecution case is that, the defacto complainant and 11 others moved a complaint against accused Nos.1 to 6. According to the prosecution, the accused Nos.1 to 6 entered into an agreement with the defacto complainant on 05.09.2013 and received Rs.28,20,000/-(Rupees Twenty Eight Lakhs Twenty Thousand only) from him. It is further alleged in the complaint that, they received Rs.30,02,500/- from Ganeshan Nair, as per agreement dated 07.09.2013, received Rs.10,91,000/- from Geethambika, received Rs.30,00,000/- from Geeva, received Rs.12,60,000/- from Praveen etc. It is also alleged that, they received money from other persons also. The amount received by the accused on the promise that they would complete the construction of flat and would handover the same as agreed.