SHALU K.JOSE Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is one of the accused in Crime No.806 of 2019 of Puthencruz Police Station. Above case is registered against the petitioner and others alleging offences punishable under Section 408 and 420 of IPC.

(3.) The prosecution case is that while the petitioner was working as the Secretary of MOSC Medical College Employees Co-operative Society, committed criminal breach of trust during the period 2016-18 and thereby misappropriated an amount of Rs.35 Lakhs and thereby committed the offence.