REGHUNATHAN PALLIYAL Vs. STATE OF KERALA AND ORS.

JUDGEMENT

(1.) This is an application for anticipatory bail filed under Section 438 Cr.P.C., 1973

(2.) The petitioner is the accused in the case registered as Crime No.567 of 2018 of the Karukachal Police Station under Sections 494, 406, 294(b), 506(i) and 427 IPC.

(3.) The prosecution case is as follows: The petitioner married the de facto complainant on 09.04.2009. The petitioner had then suppressed the fact that he was already married and he had two children in that relationship. After marriage, the petitioner and the de facto complainant resided together in Mumbai. It is alleged that during that period, the petitioner obtained 30 sovereigns of gold ornaments and huge amount of money from the de facto complainant and he misappropriated the money and the gold.