NIYAS Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed u/s 439 of Code of Criminal Procedure seeking regular bail.

(2.) The petitioner is the accused No.2 in Crime No.637/2022 of Varapuzha Police Station. The offences alleged are under Ss. 120(B), 406, 420, 370 r/w 34 of IPC.

(3.) The prosecution case in short is that on 29/07/2022, one Jaya appeared before the police and had given a statement on the basis of which the above case was registered by the police. In the statement it is alleged that accused No. 2 agreed to arrange a free visa and ticket to Qatar for her son. It is her further case that accused No. 1 made him to believe that there is chances for getting job at Qatar in connection with world cup. According to her, accused No. 2, thereafter introduced accused No. 3 and 4 and they had interacted with each other several times. It is her further case that on 06/07/2022, her son received visa and flight ticket through Whats App and on 07/07/2022 he went to Dubai. Thereafter she received a phone call from her son by which she was informed that he was waiting for RTPCR at Dubai. Thereafter she didn't receive any information from her son. While so, on 12/07/2022, she received a phone call from her son to the effect that while he was about to go to Qatar, someone handed over a packet containing narcotropic substances to him and in Qatar he was caught red-handed. In her statement it is alleged that the packet was handed over with the knowledge of accused here in.