(1.) This Bail Application filed under Section 439 of Criminal Procedure Code was heard through Video Conference.
(2.) Petitioner is the accused in Crime No.139/2021 of Elamakkara Police Station. The above case is registered against the petitioner alleging offences punishable under Sections 420, 406 r/w Section 34 of the IPC.
(3.) The prosecution case is that the accused persons in furtherance of their common intention to cheat the defacto complainant Indus Motors, a company engaged in rent a car business took 'Innova Crista' car bearing registration No. KL-7-CN-4930 on rent from the company and handed over the vehicle to the other accused and they removed the number plate of the car and the second accused transfered the car to the fourth accused and the fourth accused and seventh accused together removed the GPS and Fast tag from the car and transferred the car to one Sajas. Hence, it is alleged that the accused committed the offence.