JUSTIN JAMES Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail under Section 439 of the Cr.P.C.

(2.) The applicant is the sole accused in Crime No.40/2021 of Kattoor Police Station for having allegedly committed the offences punishable under Sections 406 and 420 of the I.P.C.

(3.) The prosecution case, in brief, is that the applicant had dishonestly induced the de facto complainant to deliver a total sum of Rs.46,000/- on 28.07.2020 and 05.08.2020 promising that a job would be provided to him in Singapore; but he was not provided with any job as undertaken and the amount also was not returned and thus the applicant cheated the de facto complainant.