JERIN LALI HYBESEBA Vs. STATE OF KERALA

JUDGEMENT

(1.) Apprehending arrest in Crime No.929/2023 of Malayankeezh Police Station, Thiruvananthapuram District, registered for offences punishable under Ss. 406 and 420 r/w Sec. 34 of the IPC accused Nos.1 to 3 have filed this application under Sec. 438 of the Code of Criminal Procedure.

(2.) The prosecution allegation is that with an intention to extort money from the defacto complainant and to cheat him, the accused obtained Rs.44,99,985.00 by giving a false promise to arrange an investor visa to Canada and thereby committed the above offence.

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