SIRIL V. MONICHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) These are applications for Regular Bail.

(2.) The petitioner in BA No.6252/2022 is the 2nd accused in Crime No.417/2022 of Enathu Police Station, Pathanamthitta and the petitioner in BA No.6253/2022 is the 2 nd accused in Crime No.397/2022 of Kodumon Police Station, Pathanamthitta (petitioner is one and the same) alleging commission of offences punishable under Sec. 420 r/w Sec. 34 of the IPC.

(3.) The prosecution allegation is that, the accused persons with a common intention of deceiving the de facto complainant made him to believe that they provide a job in the Indian Army and thereby obtained an amount of Rs.3,00,000.00. Thereafter, the accused had neither provided job nor returned the amount so obtained and thereby cheated the de facto complainant.