VIMAL Vs. STATE OF KERALA

JUDGEMENT

(1.) These applications are filed under Sec. 439 of the Code of Criminal Procedure, 1973, seeking regular bail.

(2.) The petitioners in all the cases are one and the same. He is the second accused in crime Nos. 1834/2023, 1795/2023, 1808/2023, 1788/2023, 1766/2023, 1751/2023, 1787/2023, 1880/2023, 1739/2023, 1809/2023, 1796/2023, 1873/2023, 1884/2023, 1937/2023, 1930/2023, 1935/2023, 1957/2023, 1654/2023 and 1522/2023 registered by Palarivattom police station, Ernakulam, alleging offences punishable under Ss. 406, 420, 468, 471, 120B read with 34 of the Indian Penal Code. In B.A.No.7900/2023, crime No.1242/2023 is registered against him by the Palarivattom police station under Sec. 468 of IPC in addition to the aforesaid offences.

(3.) The prosecution allegation is that accused No.1, who is the proprietor of AB Cars, with an intention to take over a car bearing registration No.KL-59-N-3787 (Maruthi Swift Dzire) owned by the de facto complainant, making the de facto complainant believe that said vehicle can be sold for Rs.5.00 lakh, entered into a sale agreement with the de facto complainant who handed over the vehicle to the first accused with receiving any advance amount. The first accused had promised the de facto complainant that he would pay the entire amount after selling the car. Thereafter the vehicle was transferred by the first accused in the name of a stranger for an amount of Rs.4,90,000.00 by making forged documents without any knowledge or information of the de facto complainant and thereby committed the alleged offences.