JINACHANDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita.

(2.) Petitioner is the 2nd accused in Crime No.1705/2024 of Kottayam East Police Station. The above case is registered against the petitioner alleging offences punishable under Ss. 318(1) & 318(4) of the Bharatiya Nyaya Sanhita (for short, BNS).

(3.) The prosecution case is that, with the dishonest and fraudulent intention of making wrongful gain, the petitioner, who is conducting the Brightway International at Dew Space, 5th floor, West Fort, Thrissur, deceived the defacto complainant by making him believe that he would be procured a job visa at Canada and induced him to pay Rs.1,50,000.00 via account transfer on 6/2/2024 and 7/2/2024 to his account and thereafter, failed to procure the job visa as promised or to return the amount so obtained.