VIDHYA IMMANUVEL Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 439 of Criminal Procedure Code was heard through Video Conference.

(2.) The petitioner is the accused in crime No.777/2019 of Irinjalakuda Police Station. The above case is registered against the petitioner alleging offences punishable under Section 406, 420 r/w Section 34 of the Indian Penal Code.

(3.) The prosecution case is that the accused, four in numbers, with intention to cheat the defacto complainant, promised the defacto complainant to arrange Visa for himself and his wife for job in Israel and caused the defacto complainant to send Rupees Nine lakhs to the accused. Subsequently, the accused did not arrange Visa nor return the money. Hence, it is alleged that the petitioner committed the offence.