TARLOCHAN SINGH Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, by the first accused in Crime No.242/2015 of the Thenhipalam Police Station, Malappuram, which is registered against the accused persons for allegedly committing the offence punishable under Sec. 420 of the Indian Penal Code. The petitioner's arrest was recorded on 7/9/2023.

(2.) The prosecution allegation, in brief, is that: 10/1/2010 onwards, the accused had collected Rs.10,080.00 per month, as per a monthly collection scheme, from the defacto complainant on the assurance of paying a high rate of interest. Even after the maturity of the scheme, the accused failed to pay the matured amount and refused to return the capital. Thus, the accused have committed the above offence.

(3.) Heard; Sri. Millu Dandapani, the learned counsel appearing for the petitioner and Sri.Ajith Viswanath, the learned Public Prosecutor.