SREEJITH Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for pre-arrest bail.

(2.) The petitioner is the accused in Crime No.210/2019 of Perumpadapp/Andat Police Station, Malappuram District registered for the offences punishable under Sections 409 and 420 of the Indian Penal Code.

(3.) The prosecution allegation is that during the period from 2017 to 2018 this petitioner was functioning as a collection agent of Maranchery Service Co-operative Society. On 26.10.2019 the Secretary of the said Society had filed a compliant before the police alleging that this petitioner, who was entrusted with the duty of disbursement of various pensions to the beneficiaries given by the Government, on proper receipts, had misappropriated by him without disbursing the same to the beneficiaries. He also misappropriated the amount of certain persons, who are no more during the relevant period and thereby committed the aforesaid offences.