SANJAYAJITH Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the 1st accused in Crime No.1481 of 2019 of Thodupuzha Police Station. The above case is registered against the petitioner and others alleging offences punishable under Sections 406 and 420 read with 34 IPC.

(3.) The prosecution case is that the accused person with an intention to cheat the de facto complainant offered that they would make arrangement for M.B.B.S admission for her daughter at Al-Azar Medical College, Thodupuzha and received an amount of Rs.57,50,000/- on different dates and returned only Rs.15,00,000/-. Hence it is alleged that the petitioner and the other accused committed the offence.