PRASANTH 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 2nd accused in Crime No.394 of 2018 of the Viyyur Police Station registered under Sections 406 and 420 of the Indian Penal Code.

(3.) The applicant herein along with one Suchithra are alleged to have induced about 23 ladies that they would assist them to secure a loan from Sreyas Micro Finance run by an industrial group and a sum of Rs.5,000/- each was received from the women along with their ID proofs. The applicant portrayed himself as the Manager of the Micro Finance concern. Later, when the women realised that they were deceived, the law was set in motion.