JOSE MARY DAS Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for pre-arrest bail.

(2.) The petitioners are accused Nos. 1 and 2 in Crime No. 205 of 2019 of Pookoottumpadam Police Station registered for the offences punishable under Sections 406, 420 read with Section 34 of the Indian Penal Code.

(3.) The prosecution allegation is that these petitioners, with the dishonest intention to cheat the defacto complainant offered Visa for securing nursing job in UK and collected a sum of Rs.3,25,000/- from her and also from others on 25.3.2019 and 6.7.2019 and failed to arrange the Visa as promised or to return the amount collected and thereby committed the aforesaid offences.