MUJIMON T. Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for pre-arrest bail.

(2.) The petitioner is the second accused in Crime No. 1000 of 2018 of Alappuzha North Police Station registered for the offences punishable under Sections 408, 409 and 420 r/w Section 34 of the Indian Penal Code.

(3.) The prosecution allegation is that during the period of 2004-2016, this petitioner was working as a staff in the Company run by the defacto complainant under the first accused, who was the Manager of the Company. In the year 2016, he left the job and started a business along with the first accused. In the year 2018, the defacto complainant has filed this case alleging misappropriation of an amount of Rs. 1,90,50,877/- during his tenure.