LAWS(KER)-2020-12-305

USHA RAMAN NAMBIAR Vs. STATE OF KERALA

Decided On December 14, 2020
Usha Raman Nambiar Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) Applications for regular bail under Section 439 of Cr.P.C The applicant is the 2nd accused in the aforesaid crimes for which the applications for bail has been preferred by the applicant. The offences in all these crimes are similar and punishable under Sections 420 , 465 , 468 , 471 and 409 of IPC.

(2.) The persecution case, in brief, is that the while applicant was working as Accountant in the Town Co-operative Bank, Irinjalakuda Nada Branch, she allegedly used the cheque leafs of different clients and used their user ID and forged the signature of those account holders and sought the help of her nephew who is the 3rd accused, a juvenile in conflict with law to perpetrate the forgery and thereafter with the help of the 1 st accused, committed the aforesaid offences.

(3.) The applicant was arrested on 31.10.2020, first in connection with crime No.1436/2020 for which she has filed B.A. No.8405/2020. Her arrest was recorded in all other crimes also on different dates.