NAFEESA Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the 3rd accused in Crime No.49/PKD/2016 of CBCID, Palakkad. The above case is registered against the petitioner alleging offences punishable under Sections 13(1)(d) and 13 (2) of the Prevention of Corruption Act , 1988.

(3.) The prosecution case is that, while Mr. Abu K.K. officiating as the President, Mr. Sekharan T.S. as the Director Board Member and Smt. Nafeesa as the Secretary of Eriyad Service Co-operative Bank during the period between 2004 to 2006, with an intention to cheat the bank, by conspiracy and by abusing their official position and in execution of that criminal conspiracy had sanctioned agricultural loans to 11 ineligible members who are the relatives of the President and tried to write off the loan sanctioned to those 11 members. Accused Nos. 4 to 14 are the relatives of the 1st accused.