JAYAN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the first accused in the case registered as Crime No.737/2019 of the Adoor police station under Sections 406, 420 and 506(i) read with 34 I.P.C . The case diary reveals that the offence punishable under Section 506(i) I.P.C was subsequently deleted.

(3.) The prosecution case, as per the first information statement, is as follows: The accused together had made the de facto complainant to believe that they would arrange a loan of eight crores rupees for him from the Syndicate Bank. Believing them, on 04.06.2018, the de facto complainant paid an amount of Rs.10,00,000/- to the first and the second accused. Subsequently, the accused obtained a total amount of Rs.20,00,000/- from the de facto complainant. They had also obtained blank cheque leaves and stamp papers from the de facto complainant. They did not return the money and the documents to him and thereby they cheated him.