ABDUL ARSHAD Vs. STATE OF KERALA

JUDGEMENT

(1.) B.A. Nos. 5641 of 2011 and 5776 of 2011 are under Section 439 of the Code of Criminal Procedure. B.A. No.4642 of 2011 is for anticipatory bail, filed under Section 438 of the Code of Criminal Procedure.

(2.) The name of accused, rank in the case, Crime number, date of arrest and Bail Application number are shown below. <p><TABLE class = tablestyle width="90%" border="1" align="center" cellpadding="1" cellspacing="1" style="font-family:verdana"> <TR align="center"> <TD width="8%"><strong><em>Sl. No.</strong></TD> <TD width="36%"><strong><em>Name of the accused</strong></TD> <TD width="12%"><strong><em>Rank</strong></TD> <TD width="18%"><strong><em>Crime No. and Police Station</strong></TD> <TD width="10%"><strong><em>Date of arrest</strong></TD> <TD width="16%"><strong><em>Bail Application number</strong></TD> <TR> <TD align="center">1.</TD> <TD>Abdul Arshad</TD> <TD>A9</TD> <TD>497/11 Sulthan Bathery</TD> <TD align="center">11.6.11</TD> <TD align="center">5641/11</TD> <TR> <TD align="center">2.</TD> <TD>Kunhumuhammad Pradeep Baurajan Shaji Krishan Arun.B Pratheesh Preyesh Joseph</TD> <TD>A-8 A-2 A-3 A-4 A-5 A-6 A-7</TD> <TD>491/11 -do-</TD> <TD align="center">10.6.11</TD> <TD align="center">5776/11</TD> <TR> <TD align="center">3.</TD> <TD>K.T. Gopinathan</TD> <TD>&nbsp;</TD> <TD>Town North Police Station, Ernakulam</TD> <TD align="center">&nbsp;</TD> <TD align="center">4642/11</TD> </TR> </table>

(3.) The offences alleged against the accused are under Section 420 of the Indian Penal Code and Sections 3 and 4 of the Prize Chits and Money Circulation Schemes (Banning) Act, 1978 (Central Act No. 43 of 1978) (hereinafter referred to as 'Prize Chits Act'.)