JIGEESH Vs. STATE OF KERALA

JUDGEMENT

(1.) [Bail Appl. 2368/2021, Bail Appl. 2369/2021, Bail Appl. 2370/2021, Bail Appl.2371/2021 ]

(2.) The prosecution case, in brief, is that the applicant allegedly posed himself as a person holding important positions like Judge of the Supreme Court, having influence in Kendriya vidhyalaya, Railway officials etc. and dishonestly induced the de facto complainants to deliver huge sums of money to him. It is stated that apart from these four crimes, he also involved in other crimes where he cheated in the similar passion.

(3.) The applicant is undergoing imprisonment from 15.01.2021 in Crime No.14/2021 of Puthukkad Police Station.