ARUN Vs. STATE OF KERALA

JUDGEMENT

(1.) The sole accused in Crime No.203/2022 of Pulinkunnu Police Station, Alappuzha is the petitioner and he seeks regular bail in this petition filed under Sec. 439 of the Code of Criminal Procedure for the offences punishable under Ss. 406 and 420 of the Indian Penal Code ('IPC' for short hereinafter).

(2.) Heard the learned counsel for the petitioner and the learned Public Prosecutor in detail. Perused the case diary along with the report of the Investigating Officer placed by the learned Public Prosecutor.

(3.) The prosecution allegation is that the accused herein with intention to cheat the defacto complainant and thereby to make unlawful enrichment to himself and to cause corresponding loss to the defacto complainant, received Rs.1,66,000.00 on 26/6/2021 in his account through the account of the defacto complainant with offer to arrange job visa to the defacto complainant in Russia. Thereafter, he had collected Rs.78,000.00more. The sum and substance of the prosecution allegation is that though the accused herein collected a total sum of Rs.2,50,000.00with offer to provide job visa to Russia, he failed to provide either visa or to return the money. It is on this premise, the prosecution alleges commission of offences punishable under Ss. 406 and 420 of the Indian Penal Code.