ANEESH A.J. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail under Sec. 438 of the Code of Criminal Procedure 1973.

(2.) Petitioner is the 1st accused in Crime No.2542 of 2022 of Thrissur East Police Station, alleging offences under Ss. 406 and 420 of the Indian Penal Code, 1860.

(3.) Petitioner is an Excise Preventive Officer. He is alleged to have lured persons with offers of employment in Russia and collected Rs.2,00,000.00from the defacto complainant on 7/2/2022 and thereafter failed to provide visa or the employment or return the amount and thereby committed the offences alleged.