RANI SAJI SAM Vs. STATE OF KERALA

JUDGEMENT

(1.) These are applications for regular bail.

(2.) The petitioner in both the cases is the 2nd accused in Crime Nos.724/2021 and 722/2021 of Pathanamthitta Police Station alleging commission of offences punishable under Sec. 409, 420 r/w Sec. 34 of Indian Penal Code and Ss. 3 r/w 21(2) (3), 5 r/w 23, 25(1) of the Banning of Unregulated Deposit Scheme Act, 2019.

(3.) The prosecution allegation is that, the petitioner along with her husband with the intention of making unlawful gain for herself and for causing unlawful loss to the defacto complainants, accepted fixed deposits at different times, promising them to pay interest @ 10% per annum for the fixed deposits and that money would be safe and that the same can be refunded as and when requested for and thereafter did not refund the said amount despite the request made by them and thereby cheated them by committing criminal breach of trust and thus the accused committed the aforesaid offences.