HARISH BABU MADDINENI Vs. STATE OF KERALA

JUDGEMENT

(1.) These Bail Applications are filed by Dr. Harish Babu Maddineni, accused No.2 in Crime Nos. 1391 of 2011,1392 of 2011 and 1390 of 2011 of Thrissur Town West Police Station, Thrissur, under section 439 of the Code of Criminal Procedure.

(2.) The offences alleged against the accused are under Sections 406, 418, 420 read with Section 34 of the Indian Penal Code and Section 6 of the Prize Chits and Money Circulation Scheme (Banning) Act, 1978 (hereinafter referred to as the 'Prize Chits Act').

(3.) One Shirly Josen, Varantharappilly filed a complaint before the Court of the Chief Judicial Magistrate, Thrissur. alleging that a sum of Rs. 1,79,500/- was collected by the accused giving false promises and that the accused committed the aforesaid offence. The complaint was forwarded to the police under Section 156(3) of the Code of Criminal Procedure and accordingly Crime No. 1391 of 2011 was registered. Crime No. 1392 of 2011 was registered on the basis of a complaint filed by Lijo Varkey alleging that he was cheated by the accused after collecting a sum of Rs. 1,80,000/-. Chandrika of Thiruvilwamala alleged that the accused cheated her by collecting a sum of Rs. 1,80,000/-. On the basis of a complaint filed by her before Court. Crime No. 1390 of 2011 was registered. on forwarding the complaint to the police for investigation.