RIA ANN THOMAS Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail under Section 438 of Cr.P.C.

(2.) The applicant is the 5th accused in Crime No.1614/2020 of Kothamangalam Police Station for having allegedly committed offences punishable under Sections 420 and 406 read with section 34 of the I.P.C. Accused 1 and 2 are the parents of the applicant, while the applicants 3 and 4 are her sisters. All the accused including the applicant have been already arrested in connected matters.

(3.) The learned Public Prosecutor has submitted that apart from the offences mentioned in the F.I.R. as stated above, offences under Sections 5 of Kerala Protection of Interests of Depositors in Financial Establishments Act, 2013 and under Sections 3, 21 (ii) (iii), 5, 23 and 25(i) of Banning of Unregulated Deposit Schemes Act, 2019 also incorporated.