KOYAMON Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application under Sec. 438 Cr.P.C. for per-arrest bail filed by the petitioner/accused in Crime No.731/2020 of Cheruthuruthy Police Station, Thrissur District alleging the commission of the offences punishable under Ss. 406 and 420 IPC.

(2.) The prosecution case is that the accused with the intention to make unlawful gain for himself and unlawful loss to the informant, received an amount of Rs.30,10,000.00 from the informant on the promise that the latter would be made a partner in his business. However, contrary to his promise, the informant was neither made a partner nor his money returned. Hence, the accused is alleged to have committed the offences punishable under the above mentioned Ss. .

(3.) The application is opposed by the learned Public Prosecutor on the ground that the investigation has not been completed.