NEETHU ANILKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 439 of the Code of Criminal Procedure, by the sole accused in Crime No.987/2023 of the Karukachal Police Station, registered against her for allegedly committing the offence punishable under Sec. 420 of the Indian Penal Code. The petitioner was arrested on 26/10/2023.

(2.) The prosecution case, in brief, is that the accused with an intention to make unlawful gain received Rs.2,50,000.00 from the de facto complainant offering to arrange four air tickets from Nedumbassery to Newzealand on 22/5/2023. Despite receiving the money, she did not arrange their air tickets or return the money. Thus, the accused has committed the above offence.

(3.) Heard; Sri.George Mathew, the learned counsel appearing for the petitioner and Smt.Neema T.V, the learned Public Prosecutor appearing for the respondents.