SAJI SAM Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for Regular Bail.

(2.) The petitioner is accused No.1 in Crime Nos.284/2022, 246/2022, 267/2022, 380/2022, 464/2022 and 465/2022 of Pathanamthitta Police Station, Pathanamthitta alleging commission of offences punishable under Ss. 406, 420 and 409 r/w Sec. 34 of the IPC.

(3.) The prosecution case is that, the petitioner with an intention of making unlawful gain for himself and for causing unlawful loss to the de facto complainant accepted fixed deposits from them and promising them to pay interest at the rate of 12% 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. It is alleged that the petitioner committed under Ss. 406, 420 and 409 r/w Sec. 34 of the IPC.