MANI Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Sec.439 of the Code of Criminal Procedure seeking regular bail. The petitioners are accused Nos. 2 to 4 in Crime No. 961/2023 of Alathur Police Station for having committed offences punishable under Ss. 420 r/w 34 of the IPC.

(2.) The allegations against the petitioners are that accused Nos. 1 to 6, in furtherance of their common intention, dishonestly induced the defacto complainant by way of marriage and that, on 4/7/2023 and 10/7/2023, A-1 obtained an amount of Rs.50,000.00 and a thali chain weighing ' sovereigns from the defacto complainant and A-2 obtained Rs.1,00,000.00 from the defacto complainant. Hence, the accused persons are alleged to have committed the offences mentioned above.

(3.) The learned counsel appearing for the petitioners would submit that the petitioners are totally innocent and are falsely implicated with ulterior motives. At any rate, he points out that the petitioners are in custody from 24/8/2023, and continued custody of the petitioners is unnecessary.