SALINI Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed by the 1st accused in Crime No.337/2022 of Kongad Police Station, Palakkad, where the prosecution alleges commission of offences punishable under Sec. 420 r/w 34 of the Indian Penal Code ('IPC' for short hereinafter).

(2.) Heard the learned counsel for the petitioner and the learned Public Prosecutor in detail. Perused the relevant records.

(3.) The prosecution allegation is that the 1st accused herein, acting on a newspaper advertisement for remarriage, responded to the defacto complainant with offer to marry him on the premise that she did not marry so far. After maintaining such a relationship, by giving her address within the jurisdiction at Kollam district, she continued the relationship with pretext of marriage, then she had siphoned off Rs.42.00 lakh from the defacto complainant and she sent the same to the bank account of the 2nd accused and by using the said money, accused Nos.1 and 2 purchased 0.0040 hectare, 0.0202 hectare, 0.0444 hectare in Ananganadi Panchayat in Ambalavattom village and thereby committed the offence of cheating.