JIBY Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the 1st accused in Crime No.396 of 2022 of Vellathooval Police Station, Idukki registered for the offences punishable under Ss. 120B, 406 and 420 r/w 34 of the Indian Penal Code, 1860.

(3.) The prosecution case is that, the petitioner introduced one Mr.Noushad to a jewellary owned by the defacto complainant and after pledging certain fake gold ornaments obtained huge sum of money and thereby committed the offences along with the 2nd accused.