RAJI KRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail filed under Section 438 Cr.PC.

(2.) The applicants are accused 1 to 3 in Crime No.570/2020 of Kadakkal Police Station for having allegedly committed offences punishable under Sections 403, 406 and 380 read with Section 34 IPC.

(3.) The prosecution case, in brief, is that the first applicant was the Secretary of Milk Producers Cooperative Society, Thekkil and the de facto complainant is the President of that Society. It is alleged that the first applicant submitted a post dated letter on 10.3.2020 submitting a resignation with effect from 31.3.2020 and instead of working till 31.3.2020 as agreed, she left the place taking with her the records pertaining to the accounts maintained in the Society and also pilfered a sum of Rs.70,000/- which was the amount collected vide local delivery in connivance with accused 2 and 3. The second applicant is a milk tester and the third applicant is the husband of the second applicant. The applicants state that the first applicant alone was employed as the Secretary who was entrusted with the alleged documents and the money and the offence is not attracted as against accused 2 and 3 since they have not committed any criminal breach of trust and nothing was entrusted to them.