P.K. YOUSEF Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed under Section 439 of the Code of Criminal Procedure.

(2.) The petitioner is the first accused in Crime No. 1228 of 2018 of Aluva East Police Station, registered for offences punishable under Sections 406 , 420 read with 34 of the IPC .

(3.) The prosecution allegation is as follows: The petitioner is the owner in possession of 1.52 Ares of land with a building therein in Survey No.144/6.3 of Choornikara Village, Aluva. He has entered into an agreement for sale of the property with the defacto complainant for a total sum of Rs.1,61,00,000/- and received in total an amount of Rs.91,00,000/- and thereafter failed to execute the sale deed receiving the balance sale consideration and thereby cheated the defacto complainant. The defacto complainant has been impleaded as additional second respondent.