C.G.RAVEENDRANATHA PRABHU 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 1st accused in Crime No.771/2019 of Kuthiyathodu Police Station. The above case is registered against the petitioner and others alleging offences punishable under Sections 463 , 468 and 471 r/w Section 34 IPC.

(3.) The above case is registered based on a private complaint filed before the jurisdictional Magistrate, which is forwarded under Section 156(3) Cr.P.C. In the complaint it is alleged that the petitioner is one of the fourteen trustees of the charitable trust by name 'Vyasa Foundation'. The said trust formed in 2003 and the same was registered under the Societies Registration Act , 1860. When the trust was formed one C.G.Viswanathaprabu, the brother of the petitioner, was the executive trustee. The trustees contributed Rs.2 lakhs each to the corpus of the trust. It is alleged that after the death of Viswanathaprabhu, the petitioner herein assumed the role of the executive trustee. The trust office was run in one of the rooms of the residential home of the petitioner. It was further alleged that the petitioner was in possession of the trust documents. It is also alleged that the petitioner hatched conspiracy with the other accused and by fabricating a resolution authorising the petitioner to deal with the trust properties entered into an agreement for sale on 21.11.2012. Hence it is stated that the petitioner committed the above said offences.