VISHNU G Vs. STATE OF KERALA

JUDGEMENT

(1.) These bail applications are filed under Sec. 438 of the Code of Criminal Procedure, 1973, seeking pre-arrest bail.

(2.) The petitioners in both the applications are respectively accused Nos.1 and 5 in crime No.358/2022 of Ambalathara police station, Kasaragod.

(3.) The prosecution case is that accused Nos.1 to 5, who are managing an institution namely 'CIVITAAZ Learning International Pvt. Ltd.', with an intention to cheat the de facto complainant and his friends, offered higher profit and thereby induced them to invest money and accordingly the de facto complainant and his three friends invested money from July 2020, but after that the accused cheated them without providing the borrowed amount of Rs.8,30,000.00 and the profit promised by them and thereby they cheated the de facto complainant and friends. The case was registered on 22/6/2022 under Sec. 420 of the Indian Penal Code, based on the information provided by Ramsheed P.