SULFIKKER M. A. Vs. STATE OF KERALA
LAWS(KER)-2022-5-139
HIGH COURT OF KERALA
Decided on May 17,2022

Sulfikker M. A. Appellant
VERSUS
STATE OF KERALA Respondents

JUDGEMENT

C.JAYACHANDRAN,J. - (1.)The petitioner, in this application for regular bail, is the sole accused in Crime No.685/2021 of Walayar Police Station. The offence alleged is one under Sec. 420 of the IPC.
(2.)The prosecution would allege that the accused, with intention to deceive the defacto complainant, dishonestly induced him to invest amounts in his firm by name 'Coin Way Solution' and promised him to pay interest at the rate of 12% per annum. Accordingly, the defacto complainant invested Rs.22,00,000.00(Rupees Twenty two lakhs only) on 11/10/2019. However, he was neither paid the invested amount; nor the interest, thus committing the offence enumerated above.
(3.)Heard the learned counsel for the petitioner and the learned Public Prosecutor. Perused the records. This application was opposed by the learned Public Prosecutor.


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.