BAVA KASIM Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, by the sole accused in Crime No.72/2023 of the Cyber Crime Police Station, Ernakulam, registered against the petitioner to have committed the offence under Sec. 420 of the Indian Penal Code, 1860. The petitioner was arrested on 27/11/2023.

(2.) The prosecution case, in brief, is that: the accused with an intention to cheat the de facto complainant had induced her and obtained Rs.2,00,001.00 during the period from 4/11/2022 to 21/2/2023, promising to secure the de facto complainant a job Visa in Malaysia. The accused has also cheated other witnesses and dishonestly obtained Rs.8,00,001.00. Thus, the accused has committed the above offences.

(3.) Heard; Sri. Shyam Kumar M.P., the learned counsel appearing for the petitioner and Sri. C. S. Hrithwik, the learned Senior Public Prosecutor appearing for the respondent.