(1.) Application for pre-arrest bail.
(2.) The petitioner is the 4th accused in Crime No.1127/2017 of Attingal Police Station, Thiruvananthapuram District registered for the offences punishable under Sections 406, 420, 468, 471, 120B and 34 of the Indian Penal Code.
(3.) The prosecution allegation is that accused Nos.1 and 2 have approached this petitioner, who was working as Branch Manager of IOB Nagaroor Branch during the period 2014. They have submitted certain forged bill, invoices and other documents so as to avail loan for starting a furniture unit. This petitioner knowing that all documents submitted by 1st and 2nd accused for sanctioning the loan were bogus, sanctioned the loan and paid the amount by way of demand drafts. Thereafter, with the connivance of A3, the 1St and the 2nd accused encashed the amount and thus they together cheated the bank for a sum of Rs.1,00,40,000/-. The case has been registered on the basis of the complaint filed by the present Branch Manager of IOB Nagaroor Branch.