S. SURENDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail application is filed under Sec. 438 of Criminal Procedure Code.

(2.) Petitioner is an accused in Crime No. 183/2024 of Thampanoor Police Station. The above case is registered alleging offences punishable under Secs .406 and 420 IPC.

(3.) The prosecution case is that the accused is running a travel agency by name 'Jaiyed Air Travels' at Thamapanoor. The petitioner had not obtained necessary licence from the Government of India for recruiting employees to foreign countries. The petitioner fraudulently and dishonestly induced the informant that he would secure an employment visa to him at Poland and collected huge amount. Hence, it is alleged that the accused committed the offences.