THOMAS MATHEW Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner who is the third accused in Crime No.217 of 2021 of Nedumbassery Police Station registered for the offences punishable under Sections 120B, 406 and 420 r/w Section 34 of the Indian Penal Code and Section 21(2)(3)&(4) r/w Section 3 of the Banning of Unregulated Deposit in Financial Establishment Act, 2013, has moved this application apprehending arrest.

(2.) The prosecution allegation is that the first accused has conducted a financial institution by name 'Cheriyath Benefit Fund Nidhi Limited' at Athani with the other accused as its directors. While so as a result of the criminal conspiracy hatched between them, induced the defacto complainant and others to deposit money and thus collected an amount of Rs.13 lakhs from various persons and misappropriated the same and thus cheated the customers by failing to return the amount as promised. Later they closed the company and thus this petitioner and the other accused have committed the aforesaid offences.

(3.) Heard the learned counsel for the petitioner as well the learned Public Prosecutor.