MOHAMMED MOIDU HAJI Vs. STATE OF KERALA

JUDGEMENT

(1.) In this petition filed under sec.438 Cr.P.C., the petitioner who is the 2nd accused in Crime No.207/2006 of Mankara Police Station for an offence punishable under Sec.420 read with sec.34 I.P.C., seeks anticipatory bail.

(2.) The learned Public Prosecutor opposed the application.

(3.) The case of the prosecution is that accused Nos.1 and 2 who are brothers and the 3rd accused who is the son of the 1st accused are together conducting a travel agency at Ottappalam by name "Silk Route". They had promised overseas employment to the de facto complainant and had induced him to part with a total amount of Rs.90,000/- in two instalments. The de facto complainant was given a visa on the strength of which even though he went abroad, the immigration authorities found out that it was a forged visa.