RATHEESH M.A. Vs. STATE OF KERALA

JUDGEMENT

(1.) These bail applications arise from crime No.1350/2018 of Thodupuzha police station for offences punishable under Sections 406 and 420 of IPC, crime no.895/2018 of Karukachal police station for offences punishable under sections 406 , 420 r/w. 34 of IPC and crime no.2521/2018 of Chingavanam police station for offence punishable under Section 420 of IPC.

(2.) The common allegation in all the cases is that the petitioner in all the cases offered to arrange admission in educational institutions or to procure job to the respective defacto complainants. He is stated to have collected huge amounts from each of the defacto complainant. Complaints were laid by the defacto complainants. Crimes were registered. The petitioner herein was arrested on 19.11.2018 in connection with crime no.895/2018 of Karukachal police station. Thereafter, he was arrested in the remaining cases.

(3.) It was reported by the learned Public Prosecutor that the petitioner herein is involved in other cases also.