RENJITH M.V. Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 438 of the Code of Criminal Procedure.

(2.) The applicant herein is the 1st accused in Crime No.4919 of 2017 registered at the Muvattupuzha Police Station, under Sections 420, 468 of the IPC.

(3.) According to the prosecution, the applicant herein borrowed a sum of Rs. 2.5 lakhs from the de facto complainant on 17.6.2017, on an assurance that the amount borrowed would be repaid without delay. Later, on 17.8.2018, a cheque was handed over towards repayment. However, when the cheque was presented, the same was returned with an endorsement that the signature of the drawer is different. This led to the lodging of the complaint.