SUNIL STEPHEN 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. 38 of 2020 of kudiyanmala Police Station, Kannur District. The above case is registered against the petitioner and others alleging offences punishable under Section 420 read with Section 34 of the Indian Penal Code (IPC). The above case is registered based on a private complaint filed before jurisdictional Magistrate which was forwarded to the Police u/s 156(3) Cr.P.C.

(3.) The prosecution case is that, the petitioner and other accused collected an amount of Rs. 4,50,000/- from the defacto complainant for arranging a visa to Israel. The allegation is that the visa is not arranged and amount paid is also not returned.