SHANIMOL RIJU Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner, who is the second accused in Crime No.2474/2018 of Kothamangalam police station for offences punishable under sections 419,468,420,120(B) read with section 34 IPC, apprehending arrest seeks bail.

(2.) Prosecution allegation is that, the petitioner along with her husband, the first accused, induced the defacto complainant to purchase a vehicle after taking loan and to entrust it with the first accused who was running the rent a car business. It was assured that, it would fetch huge profits. Defacto complainant alleged that though he had agreed for purchase of a small car, the first accused made arrangement for purchase of a Skoda car, took delivery of the vehicle and used it for his business. Without handing over the profits and without returning the vehicle, the accused committed various offences. It was alleged that, now the said vehicle is not traceable and the defacto complainant is now burdened with the liability to re-pay the loan amount with interest.

(3.) According to the petitioner, she is innocent of the crime and is sought to be falsely implicated. Her husband was doing a rent car business. Accordingly, the wife of the defacto complainant sought her advice for purchase of car. Apart from that, she was not involved in any other crime , it was claimed. She has not committed any mistake, it was contended.