SHYJIN BRITTO Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail under Sec. 439 of Code of Criminal Procedure, 1973.

(2.) Petitioner is the 1st accused in Crime No.1531 of 2022 of Malayinkil Police Station, Thiruvanathapuram, alleging offences punishable under Sec. 420 read with Sec. 34 of the Indian Penal Code, 1860.

(3.) According to the prosecution, the accused had together, with intent to cheat the defacto complainant, promised to procure a job for her as Secretariat Assistant at the Government Secretariat and collected an amount of Rs.10,25,000.00 on different dates and thereafter, failed to provide the employment and also refused to return the amount and thereby committed the offences alleged.