MUKESH GOPINATH Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The applicant in B.A.No.6662/2020 is the 1st accused; while the applicant in B.A.No.6136/2020 is the 2nd accused in Crime No.2447/2020 of Adoor Police Station for having allegedly committed the offences punishable under Sections 465, 471, 408, 417 and 420 read with Section 34 of the I.P.C.

(3.) The prosecution case, in brief, is this: Between the period from 2017 up to February 2020, the applicants have allegedly and in furtherance of common intention, as the Branch Manager and Cashier-cum-Clerk respectively of the Pazhakulam Service Co-operative Bank Ltd., High School Junction Branch, misappropriated a sum of Rs.44,47,994/- by forging false documents and thereby committed the aforesaid offence.