SHAMSUDEEN M. Vs. STATE OF KERALA

JUDGEMENT

(1.) Bail is sought under Sec.438 of Cr.P.C. Petitioners are the accused in crime No.1126/2018 of Medical college police station, Thiruvananthapuram. They allegedly committed an offence punishable under Sec.420 of IPC read with IPC 34.

(2.) The prosecution case goes as follows : The 1st informant transferred Rs 2,48,800/- in two instalments to the account of a company by name M/s Indus Viva Health Drink Products Ltd. The amount was transferred to the said account as induced by the petitioners. The 1 st informant was made to believe that he could make profits by selling the products of M/s Indus Viva Health Drink. Those products were in fact not possible to be sold in the state of Kerala. The petitioners thereby cheated the 1 st informant and caused him a loss to the tune of Rs 2,48,800/-.

(3.) Heard Sri.Sasthamangalam S.Ajithkumar, the learned counsel for the petitioners and Sri.Ramesh Chand, the learned public prosecutor.