NARAN PADA KAIPENG Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application seeking regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the accused in Crime No. 1332/2021 of Palluruthy Police Station, alleging offences under Ss. 406 and 420 r/w Sec. 34 of the Indian Penal Code, 1860.

(3.) According to the prosecution, petitioner with intent to deceive the defacto complainant sent a voice text and made video call to the defacto complainant introducing himself as a doctor working in England and promised to take her to England and provide an employment on her transferring an amount equivalent to '30,000/- and thereafter, when the defacto complainant transferred the said amounts, the accused failed to take her to England or provide an employment as promised and thereby committed the offences alleged.