AMINA V.A. 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 the first accused in Crime No. 1803 of 2019 of Aluva East Police Station. The above case is registered against the petitioners and others alleging offences punishable under Sections 468 , 471 , 408 , 420 r/w 34 of IPC .

(3.) The prosecution case is that the petitioner was the Senior Branch Manager of Aluva Branch of the K.S.F.E. She was in charge of that branch for the period from 2012 to 2016. According to the prosecution, second accused is a clerk of the K.S.F.E, Aluva Branch. Accused Nos.3 and 4 are agents working in the K.S.F.E., Aluva branch. According to the prosecution, the petitioner along with the remaining accused with intention to cheat, colluded together and collected signed blank papers and signed unfilled application forms from various subscribers of chits and forged their signatures and also misusing the copy of the documents furnished by them as security, subscribed 192 chits in the name of others and misappropriated a total sum of Rs.5,38,21,116/-. Therefore it is alleged that the accused committed the offences.