HANEESH K. 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. 108 of 2020 of Tanur Police Station, Malappuram District. The above case is registered against the petitioners alleging offences punishable under Sections 406 , 420 , 354(A)(ii)(iv) r/w. Section 34 of the Indian Penal Code (IPC).

(3.) The prosecution case is that, on 17.4.2016 to September, 2019, the accused collected huge amount promising to pay dividend. But, the accused did not pay dividend or the share amount. It is further alleged that, when there was a demand to return the share amount, the 1st accused demanded for sexual favours and made sexually coloured remarks.