SURMI SUBHAGAN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in Crime No. 2571 of 2019 of the Medical College Police Station, Thiruvananthapuram registered alleging offences punishable under Sections 409, 420, 465, 468, 471 r/w Section 34 of the Indian Pencal Code (IPC).

(3.) The prosecution case is that, the 1 st accused who is the husband of the petitioner is working as clerk in the account bill section of the office of the Superintendent in the Government Medical College under the Directorate of Medical Education. According to the prosecution, the 1 st accused committed serious forgery and cheating by misappropriating an amount of Rs.15,91,447/- from the account of the Government which is to be paid as salary to the employees. The prosecution case is that, the 1 st accused admitted the misappropriation and he promised to remit the aforesaid amount in the treasury. But he did not pay the amount. Hence, it is alleged that, the accused committed the offence.