SHAMMEK AHAMMED ANSARI Vs. STATEOF KERALA

JUDGEMENT

(1.) Application for regular bail.

(2.) The petitioner faces allegation under Section 406, 420 r/w Section 34 of the IPC. He is the 1st accused in crime No.2247 of 2015 of Central Police Station, Ernakulam.

(3.) Prosecution allegation is that with intent to cheat the de facto complainant the petitioner had got registered an e -mail ID resembling that of the de facto complainant and using the same, diverted money belonging to the complainant to the account of the accused in Indian Overseas Bank, Jagalpur branch.