JOSEPH AUGUSTY Vs. STATE OF KERALA

JUDGEMENT

(1.) Apprehending arrest in Crime No.293/2023 of Kelakom Police Station, Kannur, registered for offences punishable under Ss. 420, 406 r/w 34 of the Indian Penal Code, the 2nd accused has filed this application, under Sec. 438 of the Code of Criminal Procedure, seeking pre-arrest bail.

(2.) The prosecution case is that, in furtherance of the common intention of making unlawful gain, the accused persons cheated the defacto complainant and her husband by offering a job in Israel and received Rs.13,00,000.00. They have neither arranged the job as offered nor returned the money. The 1st accused conducted a travel agency, and the 2nd accused introduced the defacto complainant to the 1st accused. Thereby, the 2nd accused has committed the aforementioned offences.

(3.) The learned counsel appearing for the petitioner and the learned Public Prosecutor were heard.