ROY THOMAS Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under Section 482 Cr.P.C challenging one of the conditions imposed by the learned Magistrate as per Annexure-I order while releasing the passport of the petitioner.

(2.) The petitioner is the accused in the case registered as Crime No.1082/2018 of the Pampady police station under Sections 406 and 420 I.P.C.

(3.) The prosecution case is as follows: The accused presented a cheque dated 29.06.2018, drawn on Havelim Hanesim Bank in Israel, in the Federal Bank, Pampady Branch. He made the Manager of the Federal Bank to believe that he had sufficient amount in the account in the bank in Israel. Since the accused had made such transactions earlier, the Manager of the Federal Bank trusted him and encashed the cheque for an amount of Rs.53,23,52,280/- and thereafter credited it to the account of the accused and the accused withdrew the entire amount. When the cheque drawn by the accused on the Israel bank was sent for collection, it was returned stating that the account had already been closed at the time of presentation of the cheque.