SHAJIMON H. 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. 464/2020 of Veeyapuram Police Station. The above case is registered against the petitioner alleging offence punishable under Section 420 IPC.

(3.) The prosecution case is that, the accused herein with dishonest intention to cheat and defraud the brother of the defacto complainant influenced and sold his car for a total consideration of Rs.5,15,000/- to him. Out of the above amount, Rs.2,00,000/- was obtained as cash. The remaining Rs.3,15.000/- was agreed to be paid at the rate of Rs.11,300/- per month before the Cholamandalam Financiers, Kanjikuzhy branch through the petiitoner. An agreement in this regard was executed. The brother of the defacto complainant remitted Rs.11,300/- in the account of the accused maintained at SBI Medical College Branch for 28 months. But, the accused who obtained the custody of the car by fraudlent means attempted to sell the car to the third parties. Hence, the complaint is filed.