SANEESH K.N. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application seeking regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the 3rd accused in Crime No.396/2022 of Vellathooval Police Station, Idukki alleging offences punishable under Ss. 120B, 406 and 420 r/w Sec. 34 of the Indian Penal Code, 1860.

(3.) According to the prosecution, the accused in furtherance of their common intention to cheat the defacto complainant, induced her to deliver Rs.3,00,000.00 to one Noushad on 1/7/2022, promising to give her 13 sovereigns of gold, which was pawned with some private financier and subsequently when the gold was verified, it was found to be spurious and thereby the accused committed the offences alleged.