HARISH BABU MADDINENI Vs. STATE OF KERALA REP BY PUBLIC PROSECUTOR HIGH COURT OF KERALA ERNAKULAM KOCHI

JUDGEMENT

(1.) THESE applications for bail (except B.A.No.2110 of 2012) are preferred by the petitioner/accused against whom offences punishable under Secs.420 of the Indian Penal Code (for short, "the IPC") and Secs.3 to 6 (both inclusive) of the Prize, Chits and Money Circulation Schemes (Banning) Act, 1978 are alleged. In B.A.No.2110 of 2012 allegation as it now stands against petitioner is one under Sec.420 of the IPC.

(2.) CASE in short is that petitioner in the guise of business in multi- level marketing of products based on nano technology engaged in business of money circulation, cheated depositors with false promise of more returns on investments in various projects of the company of petitioner. It is alleged that crores of rupees was collected from the depositors. But neither was the money returned nor, profits given.

(3.) SO far as re-arrest of petitioner in Crime No.326 of 2011 of Mukkam Police Station is concerned, learned ADGP submits that it was by a mistake that the said case was included in the list of cases in which arrest was to be recorded.