LIJI Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the first accused in Crime No.124 of 2023 of Thrissur Town West Police Station, alleging offences punishable under Ss. 379, 406, 419 and 420 read with Sec. 34 of the Indian Penal Code, 1860.

(3.) According to the prosecution, the accused in order to cheat the defacto complainant of an amount of Rs.60.00 lakhs induced him to believe that the first accused would arrange foreign currency worth Rs.1.20 Crores in return of Rs.60.00 lakhs and thereafter, collected an amount of Rs.10.00 lakhs and also robbed the defacto complainant of Rs.50.00 lakhs and thereby committed the offences alleged.