LAWS(KER)-2020-8-212

K.K.SASIDHARAN Vs. STATE OF KERALA

Decided On August 03, 2020
K.K.SASIDHARAN Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) These Bail Applications filed under Section 438 of Criminal Procedure Code were heard through Video Conference.

(2.) These bail applications are filed by the same petitioner apprehending arrest in Crime No.1073 of 2018 and 1338 of 2018 of Anchal Police Station. The above crimes are registered alleging offences punishable under Section 420 of the Indian Penal Code (IPC). The allegation against the petitioner in both cases are almost same and hence, I am disposing of these bail applications by a common order.

(3.) The gist of the allegation is that, the petitioner was a Secretary of a Co-operative Bank. After retirement, he was conducting a finance institution by name 'Kaniyamparambil Finance'. He prompted the de facto complainants to deposit amount in his financial institution. The de facto complainants in both cases deposited amount in the financial institution. Subsequently, the financial institution was closed and the amount is not returned to the de facto complainants. Hence, the de facto complainants filed separate private complaints before the jurisdictional Magistrate Court and the same was forwarded to the police under Section 156(3) of the Cr.P.C. Accordingly, the present case is registered.