RENJITH PANNACKAL ITTYKUNJU Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail under Section 438 of the Cr.P.C.

(2.) The applicants are husband and wife, who are arraigned as accused 1 and 2 in Crime No.1461/2020 of Thrissur Town West Police Station for having allegedly committed the offences punishable under Sections 406, 417, 420, 465, 468 and 471 read with Section 34 of the I.P.C.

(3.) The prosecution case, in brief, is that the applicants in furtherance of common intention had dishonestly induced the de facto complainant to invest money in share marketing and accordingly, the de facto complainant had transferred a total sum of Rs.22,07,041.30/- into the account of the 1st applicant and a further sum of Rs.1,79,000/- was transferred to the account of the 2nd applicant and thereafter the applicants also dishonestly induced the de facto complainant to deliver his car worth Rs.5 lakhs for the purpose of using it for sometime, but thereafter the car was allegedly transferred to the name of the 2nd applicant by concocting and fabricating documents and forging the signature of the de facto complainant.