SANTHINI SHIJI Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the 2nd accused in Crime No.29/2022, of the Anthikkad Police Station, Thrissur, alleging offences under Sec. 420 r/w Sec. 34 of the Indian Penal Code, 1860.

(3.) The prosecution case is that the husband of the defacto complainant had availed a loan from the District Co-operative Bank, Thrissur, in 2015 and a further loan from the Urban Cooperative Bank, Poomkunnam, but thereafter failed to repay the loan. While so, the accused 1 to 4 caused the husband of the defacto complainant to believe that they will arrange loans for repaying the debts and collected an amount of Rs.35.15 lakhs and 12.5 sovereigns of gold during the period from 31/10/2016 to April2019 and thereby committed the offences alleged.