HARIS ABDUL KHADER Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the 3rd accused in various Crime numbers registered at the Crime Branch Units at Kannur and Kasaragod Districts, which reads as follows :

(2.) The complaints were originally registered at Payyannur Police Station, Kannur District and were transferred to the Crime Branch considering the nature of the allegations and the magnitude of the fraud allegedly involved. The offences alleged are punishable under Ss. 406, 409 and 420 read with Sec. 34 of the IPC, Sec. 5 of the Kerala Protection of Interests of Depositors in Financial Establishments Act, 2013 and under Sec. 3 read with Sec. 5 of Banning of Unregulated Deposit Schemes Act, 2019.

(3.) The learned counsel for the petitioner in these cases would submit that the petitioner is absolutely innocent in the matter. It is submitted that the cases were registered originally against the Chairman and the Managing Director of the Company in question and the petitioner, who is one of the Directors has been later implicated as accused in these cases. It is submitted that the Chairman of the Company, who is one of the accused in these cases has been released on bail by this Court as per order dtd. 4/1/2021 on Bail Application No. 8925 of 2020 and connected cases. It is submitted that the petitioner has been in custody from 15/2/2022 and considering the fact that the other accused have already been granted bail, the continued detention of the petitioner is not necessary for the purpose of any investigation.