ANEESH A.J Vs. STATE OF KERALA

JUDGEMENT

(1.) These Bail Application are filed under Sec. 439 of Criminal Procedure Code .

(2.) The petitioner in these bail applications is one and the same and therefore I am disposing of these bail applications by a common order. The petitioner is accused in Crime No.1356/2022 of Njarakkal Police Station, Crime No.230/2023 of Punnapra Police Station, Crime No.36/2023 of Kaduthuruthi Police Station, Crime No. 765/2022 of Aroor Police Station and Crime No.1347/2022 of Njarakkal Police Station. All these cases are registered against the petitioner alleging offences punishable under Ss. 406 and 420 IPC.

(3.) The prosecution case is that, the petitioner who is arrayed as second accused in the above cases promised the respective de facto complainants in these cases job in Russia and collected huge amount. It is alleged that the petitioner committed cheating. Similar type of allegations are there in all these bail applications. The petitioner is in custody in these cases.