MINI Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, by the sole accused in Crime No.1751/2023 of Vattappara Police Station, Thiruvananthapuram, registered against the accused alleging her to have committed the offences punishable under Ss. 406 and 420 of the Indian Penal Code, 1860. The petitioner was arrested on 4/12/2023.

(2.) The gist of the prosecution case, is that: the accused with an intention to cheat the de-facto complainant gave a false assurance that she would secure a loan, and she received amounts from the de-facto complainant and his relatives through Google Pay and cash; but she failed to keep up to her promise. Thus, the accused has committed the above offences.

(3.) Heard; Sri. Jibu P Thomas, the learned counsel appearing for the petitioner and Sri. C. S. Hrithwik, the learned Senior Public Prosecutor appearing for the respondents.