RAGESH K.C. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioners are the accused in Crime No. 52 of 2020 of Kannur City Police Station, Kannur District. The above case is registered against the petitioners alleging offences punishable under Sections 420 r/w. Section 34 of the Indian Penal Code (IPC).

(3.) The prosecution case is that, on 20.8.2019 at about 5.30 p.m., the petitioners received a sum of Rs.5,00,000/- from the house of the defacto complainant with a promise that, they will arrange a job to the brother of the defacto complainant in the Kannur International Airport. But, they failed to arrange a job as offered by them. Hence, the petitioners committed the said office.