MANOJ RADHAKRISHNAN NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed under Section 438 of Cr.P.C seeking anticipatory bail. Applicant is the sole accused in Crime No.799/2020 of Hill Palace Police Station, Ernakulam, for having allegedly committed offences punishable under Sections 406 and 420 of the IPC.

(2.) The prosecution case, in brief, is that the applicant while he was engaged as a Physical Education Teacher in Choice School, Thripunithura, started a Whats App Group by the name 'Bouncyy' and added other Teachers employed in the school to that group and collected Rs.1 lakh from them. The de facto complainant who is a lady employed as a Teacher in that school also paid the aforesaid sum of Rs.1 lakh to the applicant. The applicant had dishonestly induced the Teachers to deliver the amount, promising that good profit would be given to them by the investment made by the applicant and therefore none of them suspected the act and readily contributed the amount. However, neither profit nor the amount was given to the de facto complainant and others. The applicant and his wife were settled in Singapore till March, 2019. After returning to India, the applicant was employed as a Teacher in the Choice School.

(3.) The applicant states that his wife was unemployed and has the experience of teaching and started a Kindergarten School at Ernakulam under the name and style 'Tafles Family School'. The Management of Choice School directed the applicant to instruct his wife not to start a school in competition to the School Management. The applicant did not do so and aggrieved by that they had induced the Teachers therein and filed this complaint and other complaints against the applicant implicating him in several crimes. The applicant is willing to co-operate with the investigation. He has already granted bail in all other cases and therefore prays that he may be granted anticipatory bail in this case also.