ANILKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for anticipatory bail under Section 438 of Cr.P.C.

(2.) The prosecution case, in brief, is that the applicant and other co-accused in furtherance of common intention promised to arrange employment to the son of the de facto complainant at Karunya Pharmacy as a peon and a sum of Rs.2,50,000/- in cash and Rs.1,50,000/- by way of cheque were handed over to the accused and thereafter he neither returned the amount nor was the employment provided. Thus the de facto complainant was cheated

(3.) The applicant states that he has no criminal antecedents and hence he may be granted pre-arrest bail.