JERIN LALI Vs. STATE OF KERALA

JUDGEMENT

(1.) Apprehending arrest in Crime No.1405/2023 of Malayankeezh Police Station, Thiruvananthapuram District, registered for offences punishable under Ss. 406 and 420 r/w Sec. 34 of the IPC the accused has filed this application under Sec. 438 of the Code of Criminal Procedure.

(2.) The prosecution allegation is that the accused made a false representation that he is running a manpower consultancy in London and by promising a visa and job to the son and daughter-in-law of the defacto complainant in a supermarket in London, obtained from her Rs.16,00,000.00during various periods starting from 3/1/2023 to 15/2/2023. Thereafter, the accused cheated her by not procuring a visa and job and he also failed to return the money. It is alleged that, when the defacto complainant demanded the money back, the accused issued a cheque which got bounced.

(3.) Heard the learned counsel for the petitioner and the learned Public Prosecutor.