PRATHAP NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 438 of Criminal Procedure Code (Cr.P.C.) was heard through Video Conference.

(2.) The petitioner is one of the accused in crime NO.1274/2021 of Peroorkada Police Station. The above case is registered against the petitioner alleging offences punishable under Section 406 and 420 r/w 34 of the Indian Penal Code.

(3.) The prosecution case is that for arranging a job for the defacto complainant's son in the Military Service, huge amout was given to the accused. Thereafter no job as promised was arranged and the amount was also not returned. Hence, it is alleged that the accused committed the offence punishable Sections 406 and 420 IPC.