VIJAYALAKSHMI P.A. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the 2nd accused in Crime No.1893 of 2019 of Chaganassery Police Station. Above case is registered against the petitioner and others alleging offences punishable under Sections 406 , 420 and 409 read with 34 of IPC .

(3.) The prosecution case is that, the 1st accused is the owner of Kerala Housing Finance Company Limited and the 2nd accused is its branch Manager at Chaganassery. The defacto complainant deposited Rs.9 Lakhs with Kerala Housing Finance Company Limited at the Chaganaserry branch during January 2010 and he gave a certificate stating that on maturity an amount of Rs. 20,59,200/- (Rupees Twenty Lakhs Fifty Nine Thousand and Two Hundred only) will be given. Later he also deposited an amount in the name of his son Kiran Krishnakumar on 06.07.2013 and the maturity date was 06.01.2019. When he contacted the bank for getting back the amount which became matured on 06.01.2019 both accused avoided him by saying various reasons. At last on 08.03.2019 an amount of Rs.50,000/-(Rupees Fifty Thousand only) was returned. But in spite of several demands, the balance amount was not returned. Now the bank is locked. Therefore, the present complaint is filed. It is also the prosecution case that several others also deposited amount in the bank and there is complaint from those depositors also