SUBRAT KUMAR PALO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The Criminal Petition, under Sec. 438 of the Code of Criminal Procedure, 1973, is filed on behalf of the petitioner/ Accused to grant anticipatory bail in connection with Crime No.65 of 2024 of Vizianagaram Rural Police Station, Vizianagaram District.

(2.) A case has been registered against the petitioner and others for the offence punishable under Sec. 420 IPC.

(3.) Brief facts of the case are that, on 6/3/2024, the defacto-complainant lodged a complaint stating that the Life Line Agency, Vizianagaram, had published that they will provide job opportunities in Gulf countries. On believing such publication, the complainant along with other unemployed persons belonging to Odisha state, paid an amount of Rs.58,000.00 each. But the accused neither provided any jobs nor provided any call letters. When the complainant approached the office of the accused, the said office was locked as the accused along with the management had absconded. A case was registered against the accused and others who are involved in the said transaction.