SHIJU K.V Vs. STATE OF KERALA

JUDGEMENT

(1.) These are applications for anticipatory bail under Section 438 of the Code of Criminal Procedure.

(2.) The petitioner is the 12th accused in Crime Nos.566, 555, 573, 801, 552, 572, 554, 564, 571, 784, 593, 586, 622, 792, 751, 601, 793, 611, 745, 551, 607 and 609 of 2017, 5 th accused in Crime No.605 of 2017 and 11 th accused in Crime No.43 of 2018 of Tirur Police Station. All the said crimes were registered for the offences punishable under Section 420 read with Section 34 of the Indian Penal Code. The first accused in the case is the Managing Director of a company, viz, M/s. Accomplish Marketing Pvt. Ltd. and accused Nos.2 to 15 are the Directors of the said company. The company established a jewellery at Tirur in the name M/s.Thunjath Jewellery. It is alleged that various schemes were introduced by the jewellery, as per which their customers were encouraged to invest money and they were assured substantial profit by way of interest, dividend and gift in the form of gold. It is also alleged that believing the words of the accused, the victims in the cases invested money and they were not given the assured return.

(3.) Heard the learned counsel for the petitioner as also the learned Public Prosecutor.