PREETHI MATHEW Vs. STATE OF KERALA

JUDGEMENT

(1.) These Bail Applications filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita are connected, and therefore I am disposing these cases by a common order.

(2.) Petitioner in these cases is one and the same. The petitioner is the accused in different crimes registered at Kottayam West Police Station and Kottayam East Police Station. These cases are registered against the petitioner alleging offences punishable under Sec. 420 read with Sec. 34 of the Indian Penal Code, 1860 (for short 'IPC') and also under Ss. 10 and 24 of Emigration Act.

(3.) The prosecution case is that the petitioner is running an institute by name 'Can Assure Consultancy' at Kottayam. The petitioner is the Managing Director of the said consultancy. It is alleged that the petitioner cheated the defacto complainants in this case by promising that they will provide job at UK and Australia. The said promise has not been fulfilled and the amount paid is not returned. Hence it is alleged that the accused committed the offence. The petitioner was arrested on 25/2/2025. Her arrest was recorded subsequently in the other crimes also. The petitioner is in custody from 25/2/2025.