MOIDEEN JASHID T.A. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed u/s 439 of the Code of Criminal Procedure seeking regular bail.

(2.) The petitioner is the accused No.8 in Crime No.466/2021 of Bakel Police Station. The offences alleged are under Ss. 420, 465, 468, 471, 409 r/w 34 of IPC.

(3.) The prosecution case in short is that the petitioner conspired, connived and colluded with the remaining accused from 22/10/2020 to 7/6/2021 with intend to cheat and make unlawful gains and pledged various types of spurious gold ornaments in 55 loan transactions and availed gold loan of ? 2,71,36,000/- with Indian Overseas Bank, Uduma Branch and cheated the bank.