BEENARANI Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application seeking pre-arrest bail filed under Section 438 of the Code of Criminal Procedure.

(2.) Petitioner is the first accused in Crime No.911/2019 of Kottiyam Police Station. The offence alleged against the petitioner is under Section 420 read with Section 34 of IPC.

(3.) The case of the prosecution is that the accused with an intention to cheat the defacto complainant, misappropriated large amounts of money which were deposited in the Savings Bank Account of the defacto complainant at Co-Operative bank, Thrikkovilvattom and as the Secretary in charge of the bank, petitioner had conspired with the other accused to commit the aforesaid offences.