K. T. TELSON Vs. STATE OF KERALA

JUDGEMENT

(1.) Applications for anticipatory bail filed under Section 438 of the Cr.P.C.

(2.) B.A.No.6236/2020 is filed in connection with Crime No.143/2019 of Alakode Police Station, B.A.No.6237/2020 is filed in connection with Crime No.20/2019 of Sreekantapuram Police Station, and B.A.No.6238/2020 is filed in connection with Crime No.165/2019 of Kothuparamba Police Station. The applicants are accused 1 and 2 in the above-said crimes for having allegedly committed the offences punishable under Section 420 read with Section 34 of the I.P.C. In Crime No.20/2019 an offence punishable under Section 4 read with Section 79 of the Chit Funds Act is also added. While in Crime No.165/2019 an offence under Section 406 of the I.P.C. is also incorporated in the F.I.R.

(3.) The prosecution case, in brief, is that the applicants as the Directors of a Chitty company named TMT Chits Pvt.Ltd. collected huge sums of money by dishonestly inducing several persons, including the de facto complainant and cheated them by misappropriating the amounts so deposited by them.