GOPAKUMAR.G Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the 3rd accused in Crime No. 544 of 2020 of Infopark Police Station, Ernakulam District, alleging commission of offences punishable under Ss. 406, 417, 420, 468 and 500 r/w Sec. 34 of the Indian Penal Code.

(3.) The allegation against the petitioner is that the petitioner along with the other accused in the case, dishonestly induced the de facto complainant to invest huge sums of money after promising that he would made a partner/share holder in the business being run by the 1st accused in Kuwait and Singapore. It is alleged that the de facto complainant was made to believe that the petitioner is a close relative of the Panthalam Raja and arrangements could be made for purchase of huge tracts of land in Pandalam. The 1st accused also is alleged to have defamed the de facto complainant and his wife and thereby, the accused have committed the offences alleged against them.