THOMAS DANIEL Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for anticipatory bail under Section 438 of Cr.P.C. The applicants are accused in Crime No.1740 of 2020 of Konni Police Station for having allegedly committed offences punishable under Sections 420 and 406 of the IPC. They apprehend arrest and approached this Court for anticipatory bail. Applicants 1 and 2 are husband and wife while the applicants 3 to 5 are their daughters.

(2.) It is submitted by the learned counsel for the applicants that all except the 4th applicant, Riya Ann Thomas, who is the 5th accused in the Crime have already been arrested and hence this application for anticipatory bail has become infructuous as regards all applicants except the 4th applicant. Hence, this application now concerns only the anticipatory bail of the 5th accused, who is the 4th applicant herein.

(3.) The learned Public Prosecutor has submitted that apart from the offences mentioned in the FIR stated above, offences under Sections 5 of Kerala Protection of Interests of Depositors in Financial Establishments Act, 2013 and 7 of 2015 and Sections 3 , 21 (ii) (iii), 5, 23, 25(i) of Banning of Unregulated Deposit Schemes Act, 2019 are also incorporated.