ANILKUMAR. G. Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed u/s 482 of the Bharatiya Nagarik Suraksha Sanhitha (BNSS), 2023 seeking pre-arrest bail.

(2.) The applicant is the accused in Crime No.1097/2025 of the Pathanamthitta Police Station. The offence alleged is punishable under Sec. 318(4) of the Bharatiya Nyaya Sanhita (BNS), 2023.

(3.) The case of the prosecution in short is that, the applicant was running a private educational institution namely Mother's Institute of Science and Technology, enrolled defacto complainant and others for the B. Voc. course making them believe that the said course has affiliation with the Kerala University and Glocal University, Uttar Pradesh and received admission fees and semester fees and later on it was revealed that the course did not have affiliation as promised and thereby committed the offence.