FREEJO Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 438 of Criminal Procedure Code (Cr.P.C.) was heard through Video Conference.

(2.) The petitioner is the accused in Crime No.148/2021 of Puthukkad Police Station. The above case is registered against the petitioner alleging offences punishable under Sections 406 and 420 IPC.

(3.) The prosecution case is that the petitioner misappropriated the amount entrusted by the defacto complainant and thereby cheated the defacto complainant.