ARUNKUMAR M.K. Vs. STATE OF KERALA

JUDGEMENT

(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.98 OF 2020 of Velloor Police Station, Kottayam District registered alleging offences punishable under Sections 406 , 420 r/w.34 of the Indian Penal Code ( IPC ).

(3.) The prosecution case is that, the de facto complainant and others approached the 1st accused for a job visa in Canada and gave money to the accused. But the accused failed to keep the promise to arrange the visa and thereby cheated the de facto complainant and others.