SURESH P. Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is the 4th accused in crime No.468/2018 of Taliparamba police station. He allegedly committed an offence punishable under Sec.420 of IPC read with IPC 34. He seeks bail under Sec.438 of Cr.P.C.

(2.) The prosecution case is stated below : The accused persons including the petitioner compelled the 1st informant to deposit Rs 14.5 lakhs with a company called Sigstech Marketing Pvt Ltd. They offered him Rs 19 lakhs on maturity in 2017. The deposited amount was not returned and thereby an offence punishable under Sec.420 of IPC was committed.

(3.) Heard Sri.R.Surendran, the learned counsel for the petitioner and Sri.Ramesh Chand, the learned public prosecutor.