MAJEESH. C.T Vs. STATE OF KERALA

JUDGEMENT

(1.) These Bail Applications are filed under Sec. 439 of Criminal Procedure Code.

(2.) Petitioner in these three bail applications is the same but he is involved in different crimes in different police stations. The petitioner is the accused in Crime No. 2854 of 2021 of Kottarakkara Police Station, Crime No. 2232 of 2021 of Vaikom Police Station and Crime No. 193 of 2022 of Punalur Police Station.

(3.) The prosecution case in all the cases are similar. According to the prosecution, the accused got acquaintance with the defacto complainants in these cases through face book and demanded the defacto complainants vehicles in connection with the employment of the accused and obtained the same as per a written agreement for a period undertaking to return the vehicle on a specific date. It is stated that the vehicles were not returned. Hence it is alleged that the accused committed offences under Sec. 420 IPC.