CHINCHU JOY Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application under Section 438 of Cr.P.C. filed by the petitioner/accused seeking pre-arrest bail in Crime No.1912/2021 of Adoor Police Station in Pathanamthitta District, alleging commission of the offence punishable under Section 420 IPC.

(2.) The prosecution case is that the accused had sent two guests to the hotel named White Portico at Adoor where the informant is working as the Manager and promised to clear the bills of the two guests, namely, one Zacharia and his wife, who stayed in the hotel for the period from 22/02/2021 till 17/03/2021. An amount of Rs.3,150.00 was paid as advance by the accused on 01/03/2021. However, the balance amount of Rs.1,00,122.00 due to the hotel though promised to be paid by the accused, was not paid. Hence the accused is alleged to have committed the offence punishable under the above mentioned Section.

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