ATHUL SACHIN Vs. STATE OF KERALA

JUDGEMENT

(1.) These Bail Applications filed under Section 438 of Criminal Procedure Code were heard through Video Conference.

(2.) The above bail applications are filed by the same person under Section 438 Cr.P.C. He is apprehending arrest in Crime No.460/2019 of Nilambur Police Station and Crime No.22/2020 of Chuckli Police Station, Kannur District. Since the allegations in both the cases are almost similar, I am disposing these bail applications by this common order. The petitioner is the

(3.) rd accused in Crime No.460/2019 and he is the 2 nd accused in Crime No.22/2020. 3. The allegation against the petitioner is that the 1 st accused is the owner of a company by name Vigil Cruisevoy Limited. The 1st accused published an advertisement in social media regarding various job offers in ship and accepted money from the prospective candidates by offering job. Thereafter the candidates didn't received any job and the money is also not returned to them. According to the prosecution, the petitioner herein is also actively involved. According to the prosecution, petitioner was working as a recruiting agent of the 1 st accused and he is getting commission for canvassing the candidates.