AKHIL S. Vs. STATE OF KERALA

JUDGEMENT

(1.) The 2nd accused in Crime No.471/2022 of Kollam West Police Station, is the petitioner in B.A.No.8464/202 and he seeks anticipatory bail in the above crime. The 3rd accused in the above crime has also filed bail application - B.A.No.8542 of 2022, seeking the same relief.

(2.) Heard the learned counsel for the petitioner as well as the learned Public Prosecutor.

(3.) Short facts as alleged by the prosecution : It is alleged by the prosecution that accused 1 to 3 after sharing common intention cheated and defrauded the defacto complainant by offering job of a Salesman to the son of the defacto complainant in KELTRON. The specific case is that the 3rd accused, who is the Secretary of CITU [a trade union under the auspicious of CPI(M), introduced the 2nd accused as a person employed in the H.R Department of KELTRON and accordingly accused Nos.1 to 3 agreed to arrange an employment to the son of the defacto complainant as Sales Manager in KELTRON in the quota provided to CITU in KELTRON. Thereafter, the 2nd accused received Rs.32,92,000.00 and the 3rd accused received Rs.15,80,000.00 each from the defacto complainant to satisfy the trade union leaders and labourers. But the job offered was not provided and money also was not given back. Thus the prosecution alleges commission of offences punishable under Ss. 406, 420 r/w 34 of IPC.