LISSY GEORGE Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application seeking pre-arrest bail filed under Sec. 438 of Code of Criminal Procedure, 1973.

(2.) Petitioner is the 1st accused in Crime No.381/2020 of Ernakulam Town South Police Station, Ernakulam, alleging offences under Ss. 406 and 420 r/w Sec. 34 of the Indian Penal Code, 1860.

(3.) The prosecution case is that the accused collected money after offering visa for the job as nurse in hospitals owned abroad and cheated the defacto complainant by failing to provide the visa as offered and thereby committed the offences alleged.