SHAJAS K.S. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application under Sec. 438 of Cr.P.C. filed by the petitioner/4th accused seeking pre-arrest bail in Crime No.61/2021 of Erumapetty Police Station in Thrissur District, alleging commission of offences punishable under Ss. 406 and 420 read with Sec. 34 IPC.

(2.) The prosecution case is that the accused 4 in number in furtherance of their common intention of cheating the informant, on 24/9/2020 took the car belonging to the informant on rental basis and thereafter did not return the car or pay the rent promised to the informant. Hence the accused are alleged to have committed the offences punishable under the above mentioned Sections.

(3.) The application is opposed by the learned Public Prosecutor on the ground that the investigation is still at its initial stage.