SANU N.NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail.

(2.) The prosecution allegation is that the petitioner has offered a job to the defacto complainant in Food Corporation of India as an accountant and received a sum of Rs.13.00 lakhs and thereafter forged certain documents and a fake appointment order was issued. But the petitioner has not arranged the job as promised and failed to return the amount received by him and thereby cheated and thus committed the aforesaid offences.

(3.) According to the learned counsel for the petitioner, he is totally innocent. In all the crimes registered against him, he was granted bail by this Court. Now he is undergoing incarceration of this case in which his arrest was recorded only on 17/9/2021.