PRADEEP L. Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure.

(2.) The applicant herein is the 3rd accused in Crime No.1446 of 2018 registered at the Maradu Police Station under Sections 406, 420 and 120B r/w Section 34 of IPC.

(3.) According to the prosecution, the 1st accused with intent to defraud the de facto complainant, induced him to part with a Maruti Ertiga car bearing registration No.KL-07-BV-3579 for the purpose of renting it out. The accused Nos. 2 and 3 are alleged to have actively aided the 1st accused. Later, the car was handed over to some other person and money was obtained. When the car was not returned, the law was set in motion.