MAHMOOD L. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the sole accused in Crime No.7/2022 of Kadmat Police Station, Lakshadweep. The offences alleged against the petitioner are under Ss. 384, 420 and 506 of the Indian Penal Code, 1860.

(3.) According to the prosecution, the accused cheated the defacto complainant and her husband of Rs.7,12,000.00, after making them to believe that a case under the POCSO Act has been registered against the defacto complainant's husband and to avoid the said proceedings against him, demanded the amounts and thereby committed the offences alleged.