(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.584 of 2018 of Kalpetta Police Station, Wayanad District. The above case is registered against the petitioner alleging offence punishable under Section 420 IPC.
(3.) The prosecution case is that the petitioner collected Rs.52,000/- from the defacto complainant on two occasions, i.e., 26.10.2016 and 7.2.2017, offering visa to Canada. It is further alleged that the defacto complainant gave Rs.28,000/- to the friend of the petitioner, namely, Abdul Salam on 6.2.2017 for the purpose of getting visa. Thus the defacto complainant parted Rs.80,000/- for obtaining visa to Canada. But, it is alleged that the petitioner did not provide visa as offered to the defacto complainant and the money paid is not returned. Hence a private complaint was filed by the complainant before the jurisdictional court which was forwarded to the police under Section 156(3) Cr.P.C. Accordingly, the present case is registered.