MANOJ RADHAKRISHNAN NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for anticipatory bail under Section 438 of Cr.P.C.

(2.) The prosecution case, in brief, is that while the applicant was working as Physical Education Teacher at Choice School, Thripunithura, he allegedly started a whats app group under the name 'Bouncyy' and induced several other teachers of the school to contribute a sum of Rs.1 lakh towards that group with the intention that the business which he is going to conduct would give them good returns and profits to the persons who joined it and thus the entire amount allegedly collected by the applicant was misappropriated by him.

(3.) The applicant states that he and his wife had settled down in Singapore and returned to India only in the month of March, 2019. He was appointed as the Head of Department in the Sports Wing of Choice Foundation, while his wife who was unemployed started a Kindergarden and Primary School at Ernakulam under the name and style 'Tafles Family School'. It is submitted that because of professional rivalry towards the applicant, the school management proceeded against him and induced the de facto complainants in the various applications to file complaints before the police, stating that the applicant had cheated them.