SHANKAR P. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in Crime No. 103/2021. The above case is registered alleging offences punishable under Sec.420 IPC.

(3.) The prosecution case is that the defacto complainant lost an amount of Rs.24,000/- for ordering two i-phones through online shopping site of the petitioner. It is alleged that the defacto complainant has not received the i-phones.