JACOB RODRIGUES Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the 2nd accused accused in Crime No.736/2019 of Varapuzha Police Station. The above case is registered against the petitioner alleging offences punishable under Sections 406 and 420 r/w 34 IPC .

(3.) The prosecution case is that the petitioner along with the remaining accused induced the defacto complainant to part with a total sum of Rs.5,70,200/- promising that he will be provided a part time job visa and an education visa at Italy for the defacto complainant. The defacto complainant paid the amount, but the accused without providing visa or returning the amount paid, cheated him. Hence it is alleged that the petitioner committed the offence.