SNEHA SANJEEV Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition for Anticipatory Bail filed under Section 438 Cr.P.C.

(2.) The petitioner is the sole accused in Crime No. 849/2021 of Chandera Police Station, Kasargode, registered under Sections 406 and 420 of IPC r/w Section 4 of the Prize Chits and Money Circulation Schemes (Banning) Act, 1978.

(3.) The prosecution case is that in January 2021, the accused made the de facto complainant and her daughter to believe that, if they invest money in a company named "Q-net ", they will get more money as profit share and accordingly she received Rs.1,60,000/- from them and invested the same in that company. But so far, they did not receive any profit share from that company. Thus, she cheated them.