Bobina Bobby vs. State Of Kerala
Held
The Court granted bail to the petitioners, considering their efforts to settle the matter and the absence of criminal antecedents. Bail is a rule, and refusal is an exception, especially when custodial investigation is not necessary.
Facts
The petitioners are accused of collecting money from a victim by promising a Canada Visa, which was not arranged, and the money was not returned. The petitioners claim they were cheated by a company and are taking steps to repay the amount.
Key Issues
Whether the petitioners should be granted bail considering their cooperation and efforts to settle the dispute, and the general principles of bail jurisprudence.
Sections Cited
Section 482
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Reproduced from the public record of the Kerala High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.