SINDHUKUMARI R Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail filed by the 2nd accused in Crime No.1014/2021 of Koduman Police Station, Pathanamthitta.

(2.) The offences alleged against the petitioner are under Ss. 420 and 406 IPC.

(3.) The prosecution case in short is that the de facto complainant pledged gold ornaments and availed gold loan from the Annes Bankers which was conducted by the 1st accused along with the petitioner and even though the entire amount with interest was repaid, the gold was not returned and thus cheated the de facto complainant.