SIJO K.Y. Vs. STATE OF KERALA

JUDGEMENT

(1.) Apprehending arrest in Crime No.534/2023 of Chandera Police station, Kasaragod registered for offences under Ss. 420, 406 and 34 of the Indian Penal Code, the accused have filed this petition seeking pre-arrest bail.

(2.) The prosecution allegation is that on 12/5/2022, the accused persons made an online agreement with the defacto complainant that the petitioners would set up a 4 KV solar power grid in the defacto complainant's house for an amount of Rs.2,85,000.00 and the accused persons received Rs.1,50,000.00 as advance from the defacto complainant but the accused persons failed to comply the agreement and not repaid the advance amount received to them and thereby committed the aforesaid offences.

(3.) The learned counsel appearing for the petitioners and the learned Public Prosecutor were heard.