SUDHA GOPAKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 438 of Criminal Procedure Code was heard through Video Conference.

(2.) The petitioner is the accused in Crime No. 117 of 2020 of Kaduthuruthy Police Station. The above case is registered against the petitioner alleging offences punishable under Sections 406 & 420 of the Indian Penal Code (IPC).

(3.) The case is registered based on the complaint filled by the Assistant Registrar of Co-operative Societies, General, Vaikom. The allegation against the petitioner is that, while working as Secretary in Vanitha Co-operative society, Kaduthuruthy, the petitioner with dishonest intention to cheat and to have unlawful gain has misappropriated the loans offered by the society to its customers. According to the prosecution, the misappropriation were to the extent of Rs. 1,08,19,807/-.