SUNITHA Vs. STATE OF KERALA

JUDGEMENT

(1.) All these applications are filed under Sec. 439 of the Code of Criminal Procedure, seeking regular bail.

(2.) Petitioners 1 and 2 in all the bail applications are respectively accused Nos.1 and 4 in Crime Nos. 774/2023, 781/2023, 800/2023, 782/2023, 841/2023, 804/2023, 785/2023, 862/2023 and 783/2023 of Kollam Shakthikulangara Police Station. The offences alleged against the petitioners are punishable under Ss. 420 and 34 of IPC.

(3.) The prosecution case is that, A1 and A2 are the Managing Directors, A3 is the manager and A4 is the consultant of Japan Nursing Care Farm Jobs 'GDGH Private Limited' near Vallikkezhu Junction in Sakthikulangara village. Through social media apps, the accused advertised overseas employment in Japan stating that an employment visa as Health Care Taker in Japan would be provided on payment of Rs.3,60,000.00. Believing the said advertisement, when the de facto complainant approached the said institution, the accused dishonestly induced him to deliver Rs.10,000.00towards the registration fee and subsequently Rs.1,25,000.00 on various occasions. As per the prosecution case, the accused also induced one Jerry Peter, Amal Joseph, and Mibin and collected Rs.5,45,000.00. Many job seekers have fallen prey to the fraud committed by the accused and the accused have misappropriated several lakhs of rupees by duping the job seekers and thereby committed the offences mentioned above.