SANTHOSH K. Vs. STATE OF KERALA

JUDGEMENT

(1.) Application filed under Section 438 Cr.P.C for anticipatory bail.

(2.) The applicant is the sole accused in Crime No.544 of 2020 of Infopark Police Station for having allegedly committed offences punishable under Sections 406, 417, 420, 468 and 500 of the I.P.C.

(3.) The prosecution case, in brief, is that the applicant had dishonestly induced the de facto complainant to deliver huge sums of money running into crores of rupees making him believe that he would be made a partner in the business venture started by the applicant in Kuwait and Singapore.