BINDHUMOL JOSEPH Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed u/s 438 of Code of Criminal Procedure seeking pre-arrest bail.

(2.) The petitioners are the accused Nos. 1 and 4 in Crime No.133/2021 of Kodumon Police Station. The offences alleged are under Sections 120(b), 420 and 496, 380 and 471 of IPC.

(3.) The prosecution case in short is that the first accused in collusion with the remaining accused made believe the defacto complainant that her marriage with her former husband has been dissolved and believing the said words, the defacto complainant married the first accused on 29/6/2020 and after the marriage, the accused persons misappropriated a sum of Rs. 3,14,000/- and also committed theft of 15 sovereigns of gold ornaments belonging to the first wife of the defacto complainant and thereby committed the offence.