USHA SURESH Vs. STATE OF KERALA

JUDGEMENT

(1.) These Bail Applications filed under Section 438 of Criminal Procedure Code were heard through Video Conference.

(2.) The petitioner is the 2nd accused in all the above cases. The allegation against the petitioner is also same. Therefore, I am disposing these bail applications by a common order.

(3.) The prosecution case is that, a company was formed by the accused along with the other persons and made to believe the defacto complainants in these cases that, they will also be inducted as Directors in the company, and they will get remuneration of Rs.50,000/- per month and also 1% incentive on every month. Believing the above, the defacto complainant in these cases invested huge amount.