SHAFEEK 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 first accused in Crime No.67 of 2020 of Kaipamangalam Police Station registered alleging offences punishable under Sections 415, 417, 420, 465, 468, 470, 471, 506(i) r/w Section 34 of the Indian Penal Code.

(3.) The prosecution case is that the petitioner along with his wife with their common intention to cheat the de facto complainant and her family, received 92 sovereigns of gold ornaments and a Hundai Car from her and moreover, a loan of Rs.8,50,000/- was availed by them through the de facto complainant, and they forged document using her Aadhar Card and received Rs.3,50,000/- using cheque through her bank account. Thus, according to the Prosecution, the accused misappropriated about Rs.50,00,000/- by cheating the de facto complainant.