GEO JOSE Vs. STATE OF KERALA

JUDGEMENT

(1.) Application filed under Section 438 of the Code of Criminal Procedure.

(2.) Petitioner is the second accused in Crime No.1518 of 2015 of Chavakkad Police Station registered for the offences punishable under Sections 406 and 420 r/w Section 34 of the Indian Penal Code.

(3.) It is alleged that a vehicle belonging to the defacto complainant was taken by the accused persons on condition that it would be returned within 15 days. The accused persons did not return the vehicle and thereby committed cheating.