SANTHOSH JOSEPH Vs. STATE OF KERALA

JUDGEMENT

(1.) These are applications for regular bail.

(2.) The petitioner is the 1st accused in Crime No.113/2022 of Puthencruz Police Station, Ernakulam District and also the 2nd accused in Crime No.143/2022 of Alakode Police Station, Kannur District, alleging commission of offences under Ss. 406, 420 r/w. Sec. 34 and Sec. 420 r/w. Sec. 34 of the Indian Penal Code, respectively.

(3.) The allegation against the petitioner essentially in both the cases is that, after collecting money from the de facto complainants in these cases, promising them job visa in a foreign country, the petitioner defrauded the de facto complainants by not providing visa as promised and by not returning the money collected from them.