C.A.ABRAHAM Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, by the accused Nos.2 and 3 in Crime No.353/2024 of the Murikkassery Police Station, Idukki, which is registered against the accused for allegedly committing the offences punishable under Ss. 406 and 420 read with Sec. 34 of the Indian Penal Code, 1860. The petitioners were arrested and remanded to judicial custody on 3/6/2024.

(2.) The crux of the prosecution case is that: the accused, in furtherance of their common intention, had induced the de-facto complainant to transfer Rs.5,00,000.00 to their bank account on the assurance of providing him an employment visa in Israel. However, the accused did not provide the visa or return the capital. Thus, the accused have committed the above offences.

(3.) Heard; Sri. Stephy K Regi, the learned counsel appearing for the petitioners and Smt. Seetha S., the learned Senior Public Prosecutor.