MURALIDHARAN T.K. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for pre-arrest bail filed under Sec. 438 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the accused in Crime No.380 of 2022 of Erumeli Police Station, Kottayam District, alleging offences punishable under Ss. 420 and 406 of the Indian Penal Code, 1860.

(3.) According to the prosecution, defacto complainant had sanctioned an amount of Rs.4,00,000.00 to construct a house under the Life Mission Project and entrusted the said construction work to the accused on the basis of an agreement dtd. 29/10/2021 and an amount of Rs.3,00,000.00 was received by the accused for construction of the said house. However, in violation of the agreement and by breach of contract and cheating the accused failed to complete the construction of the house and thereby committed the offences alleged.