MARIMUTHU KRISHNASWAMY Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the 2nd accused in Crime No.1621/2020 of the Central Police Station, Ernakulam, now pending consideration as C.C.No.59/2021 of Chief Judicial Magistrate Court, Ernakulam. The offences alleged against the petitioner are under Ss. 406 and 420 of the Indian Penal Code, 1860.

(3.) The prosecution case is that the accused, after committing the offences of cheating and criminal breach of trust, absconded, despite receiving the notice under Sec. 41A of Cr.P.C. and therefore, he was arrested on 29/7/2022, from Dindigul.