K.T. TELSON Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioners are accused in Crime No.129 of 2019 of Hosdurg Police Station. The above case is registered against the petitioners alleging offences punishable under Sections 406 and 420 of the IPC.

(3.) The prosecution case is that they are the Directors of a chitty company namely TNT Chits Pvt.Ltd and collected huge amounts from different persons and cheated them by misappropriating the same.