ANIL JOSE Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed under Section 439(1)(b) Cr.P.C.

(2.) The petitioner is the accused in the case registered as Crime No.470/2019 of the Ernakulam Town South police station under Sections 406 and 420 I.P.C.

(3.) The prosecution case is that, the petitioner, who is a tour operator, obtained Rs.84,000/- from the de facto complainant on the promise that he would arrange visa for a tour package to Israel. But the petitioner neither arranged the visa nor returned the money to the de facto complainant and thereby he cheated him.