JOSHUA K.G Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 438 of Criminal Procedure Code was heard through Video Conference.

(2.) The petitioner is the accused in Crime No.52 of 2018 of Town East Police Station, Thrissur registered alleging offences punishable under Sections 420 and 406 r/w. Section 34 of the Indian Penal Code.

(3.) The prosecution case is that, the de facto complainant paid an amount of Rs.15 lakhs to the petitioner and other accused for getting admission in the Medical College. The case of the prosecution is that, the accused were not able to arrange seats in the Medical College and the amount paid is also not returned. Hence, it is alleged that the petitioner and other accused committed the offence.