MUHAMMED RAFI Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) Petitioner is the accused in Crime No.214/2021 of Ernakulam Town South police station alleging commission of offence under Sec. 420 of the Indian Penal Code.

(3.) The gist of the allegation against the petitioner is that he took away two Innova cars belonging to the de facto complainant and his wife on the promise that the vehicles will be returned after a few days and thereafter failed to return the vehicles and therefore he committed the offence alleged against him.