NUSRATH V.P Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application under Sec. 438 Cr.P.C. for per-arrest bail filed by the petitioner/A1 in Crime no.331/2021 of Kadampuzha Police Station, Malappuram District alleging the commission of the offence punishable under Sec. 420 read with 34 IPC.

(2.) The prosecution case is that - accused two in number, in furtherance of their common intention of cheating the informant and making unlawful gain for themselves, promised a Government job in an aided school as High School Assistant to the informant for which she paid an amount of Rs.10.00 lakhs on various dates. However, contrary to the promise given, neither was she provided with a job nor the money returned to her. Hence, the accused are alleged to have committed the offence punishable under the above mentioned Sec. .

(3.) The application is opposed by the learned Public Prosecutor on the ground that the investigation is only at its initial stage and that the petitioner/A1 has criminal antecedents as three other crimes have been registered against her alleging the offenes under Sec. s 406 and 420 IPC.