DINESH KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed under Sec. 439 Cr.P.C., for regular bail.

(2.) The petitioner is the 1st accused in Crime No.136 of 2021 of Adoor Police Station, which was registered for the offences punishable under Ss. 420 read with Sec. 34 IPC.

(3.) The prosecution case is that on 21/3/2020, with the intention to cheat the de facto complainant, the petitioner made her believe that he will arrange a job for her in a private school at Kattachira, Kattanam as a peon, and collected an amount of Rs.3,50,000.00. Later, he did not provide the job and the amount was also not repaid. The 2nd accused is the manager of the said school. Petitioner was arrested on 7/2/203 and since then he is under judicial custody.