ANOOP KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in Crime No.158/2023 of Kollengode Police Station which was registered for the offences punishable under Ss. 406 and 420 of the IPC.

(2.) The prosecution case is that, on 3/3/2023 at about 8.30 a.m., the petitioner with the intention to cheat the defacto complainant, who is the owner of Grant Gold Loan at Kollengode by making the defacto complainant believe that the petitioner requires an amount of Rs.15,00,000.00 to take back the gold pledged before the bank, had obtained a loan from him. It is alleged that, the defacto complainant was persuaded to give the said amount by showing fake currency notes. The crime was registered in such circumstances and the petitioner was arrested in connection with the investigation of the said case on 28/6/2023. Since then he has been under judicial detention. This application for regular bail is submitted in such circumstances.

(3.) Heard Sri.Suresh Joseph, learned counsel for the petitioner and Smt.Sreeja V., learned Public Prosecutor for the State.