PRINU PUSHPAN K. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner in both these bail applications are one and the same person. Two crimes are registered against him. Crime No.57/2020 was registered by the Kottayam West Police and Crime No.66/2020 was registered by the Changanachery Police. Since the petitioner in both the bail applications are same and the allegations are also similar in nature, I am disposing these bail application by a common order.

(3.) The allegation is that the petitioner while working as an Inspector in the Legal Metrology Department, with an intention of making unlawful gain imposed fine on several establishments and collected huge amount. Eventhough, it is alleged that the receipts are issued, it is not properly accounted and the amount is not remitted in the treasury. These bail applications are pending before this Court from January, 2020 onwards.