LAWS(KER)-2021-12-249

AKHILESH M.C. Vs. STATE OF KERALA

Decided On December 02, 2021
Akhilesh M.C. Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) The petitioner is the accused in Crime No.419/2021 of Panamaran Police Station, Wayanad District alleging commission of offence punishable under Sec. 420 of the Indian Penal Code.

(2.) The allegation against the petitioner is that under the false promise of marriage the petitioner obtained a gold chain and an amount of Rs.21,000.00 from the de facto complainant.

(3.) The learned counsel for the petitioner submits that the petitioner is absolutely innocent in the matter. He submits that the petitioner and the de facto complainant were in love with each other and they are intending to get married. It is submitted that the amount of Rs.21,000.00 was obtained by pledging the gold chain to meet some emergent expenses and there was no intention to cheat the de facto complainant in any manner.