RAVI TEJAS Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail under Section 439 of Cr.P.C.

(2.) The applicant is the 1st accused in Crime No.1903/2019 of Vaikom Police Station for having allegedly committed the offences punishable under Sections 406 and 420 read with Section 34 of the I.P.C.

(3.) The prosecution case, in brief, is that the applicant in furtherance of common intention with other co-accused dishonestly induced the defacto complainant to deliver a sum of Rs.23 lakhs promising to arrange jobs for them either in Canada or in the U.S.A., but failed to do neither did he return the amount that was paid.