RAJESH Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in Crime No.618/2022 of Chottanikkara Police Station, Ernakulam District, for having allegedly committed offences punishable under Ss. 406, 420 r/w Sec. 34 of the Indian Penal Code.

(3.) The prosecution case is that the petitioner conducted a travel agency business in the name of Snehatheeram Empower Employment and collected money from the defacto complainant, assuring him employment in European countries. Even though he went to Dubai, he has not obtained the job as offered by the petitioner and thereby committed the offence.