SAINUL ABIDHEEN Vs. STATE OF KERALA

JUDGEMENT

(1.) [Bail Appl. 62/2021, Bail Appl. 155/2021]

(2.) The applicant is accused in Crime Nos.223/CB/KNR-KSD/2020 and 172/CB/KNR-KSD/2020 of CBCID, Kannur for having allegedly committed the offences punishable under Sections 420, 406 and 409 read with Section 34 of the I.P.C; and under the provisions of KEDO Act and BUDS Act.

(3.) The prosecution case, in brief, is that being an employee of Fashion Gold Jewellery at Cheruvathoor at Kasaragod and being the General Manager allegeldy in furtherance of common intention with other accused induced several depositors, including the de facto complainant in these crimes to deposit money in the company, which was allegedly misappropriated by the Directors and Managing Director of the company and thereby the depositors were cheated.