ROY V. KURUVILA Vs. STATE OF KERALA

JUDGEMENT

(1.) The same applicant is the accused in all the aforesaid crimes and he seeks anticipatory bail in all those cases, where he is implicated as the 3rd accused, for having allegedly committed offence punishable under Sections 420 read with Section 34 IPC. The investigation has been handed over to the Crime Branch, CBCID, and has been refiled also. The prosecution case, in brief, is this:

(2.) The applicant had in furtherance of common intention with the other co-accused, dishonestly and fraudulently induced defacto complainants in the aforesaid cases, to part with huge sums of money for the purpose of investment in a company named "Davani Silks" at Moovattupuzha, which was at that point in time running at loss, and thereby cheated the persons who deposited the money. The applicant states that he is a Mechanical Engineer by profession and had also functioned as a lecturer in Peerumedu Engineering College, during the period 2009-2014. He does not have the intention to cheat the defacto complainant or the other persons who had deposited the money. He himself has invested huge sums of money and sustained loss because of the company running in loss. He is willing to co-operate with the investigation and custodial interrogation of the applicant is not required. He has been granted bail in four other Crimes and he is appearing before the Investigating officer regularly and co-operating with the investigation. Under the circumstances, he prays that he may be granted anticipatory bail in the aforesaid crimes also.

(3.) Heard the learned counsel appearing for the applicant and the learned Public Prosecutor. The learned Public Prosecutor confirms that the applicant is appearing before the Investigating Officer and co-operating with the investigation. Under the circumstances, custodial interrogation of the applicant may not be required.