ABDUL RASHEED Vs. STATE OF KERALA

JUDGEMENT

(1.) This application seeking pre-arrest bail filed under section 438 of the Code of Criminal Procedure is by the accused in Crime No.225 of 2021 of the Chandera Police Station registered under Section 420 of the IPC. The crime was registered based on a complaint filed by the de facto complaint before the learned Magistrate which was forwarded to the police under Section 156 (3) of the CrPC.

(2.) The prosecution allegation is that the petitioner persuaded the de facto complainant to part with a sum of Rs.17,00,000/- for commencing a hotel business and thereafter failed to share the profit with him or to return the money.

(3.) Learned counsel appearing for the petitioner submitted that the petitioner is innocent of all allegations. He would further contend that no serious injuries were sustained by the victim.