SHAFIUL MUNEESH Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioners are the accused in Crime No. 789 of 2012 of Museum Police Station, who are alleged to have committed offences punishable under Section 420 read with Section 34 I.P.C.

(2.) THE short case against the petitioners is that promising high returns, they received huge amounts from two persons and did not honour their promise. They neither paid high returns nor return the principal amount.

(3.) CONTENDING that on the basis of the above facts, no offence under Section 420 I.P.C. could be attracted, the petitioners seek pre-arrest bail.