C.P. JOHN 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 accused in Crime No.2964 of 2015 of Thiruvalla Police Station, Pathanamthitta District, now pending as C.C.No.219 of 2018 on the files of the Judicial First Class Magistrate Court, Thiruvalla. The offence alleged against the petitioner is under Sec. 420 of the Indian Penal Code, 1860.

(3.) According to the prosecution, the accused had with an intent to cheat the father of the defacto complainant, induced him to invest in a flat by paying huge amounts and thereafter, failed to hand over the flat nor return the amount and thereby committed the offence alleged.