IGNACIOUS AROOJA Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 438 of Criminal Procedure Code was heard through Video Conference.

(2.) The petitioner is the 2nd accused in Crime No. 2327 of 2019 of Kothamangalam Police Station, Ernakulam District. The above case is registered against the petitioner alleging offences punishable under Sections 406 and 420 of the Indian Penal Code (IPC).

(3.) The prosecution case is that, the petitioner and the other accused collected an amount of Rs.3,00,000/- from the defacto complainant offering a job at National Hospital, Vadoz Liechtenstein in Switzerland. The case of the prosecution is that, the petitioner has neither arranged the job nor returned the amount to the defacto complainant.