PRAMOD. E. VARGHESE Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita, 2023, for regular bail.

(2.) Petitioner is the 1st accused in Crime No.396/2025 of Kattappana Police Station. The offences alleged are under Ss. 406 and 420 read with Sec. 34 of the Indian Penal Code, 1860.

(3.) The prosecution case is that the petitioner/1 st accused, along with the 2nd accused, committed criminal breach of trust and cheating by obtaining an amount of Rs.2,80,00,000.00 from the defacto complainant, offering job at New Zealand, and thereafter did not arrange the job as agreed, or return the amount collected from him. It is also alleged that the accused provided fake visa and documents to the defacto complainant and four others. Thus the petitioner is alleged to have committed the aforesaid offence.