SATHYAJA SANKAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under Section 438 of the Code of Criminal Procedure.

(2.) The Petitioner is the first accused in Crime No.14 of 2020 of Palakkad Town North Police Station. The case is registered alleging offence punishable under Section 420 read with Section 34 IPC.

(3.) The admitted prosecution case is that the accused persons jointly and severally obtained a sum of Rs.4,75,000/- from the defacto complainant based on the promise of the accused to arrange an employment visa of Canada to the defacto complainant and thereafter, cheated him by not arranging visa as promised.