RANI SAJI SAM Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) The petitioner is the 2nd accused in Crime No.909 of 2021 of the Pathanamthitta Police Station, Pathanamthitta District registered alleging commission of offences punishable under Ss. 409 and 420 read with Sec. 34 of the Indian Penal Code (in short, ''IPC'') and Sec. 3 read with Sec. 21(2)(3), Sec. 5 read with Sec. 23 and Sec. 25(1) of the Banning of Unregulated Deposit Schemes Act, 2019.

(3.) The allegation in the FIR is that the petitioner along with her husband with the intention of making unlawful gain for herself and for causing unlawful loss to the de-facto complainant, accepted fixed deposits at different times promising 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 the de-facto complainant and thereby cheated the de-facto complainant by committing criminal breach of trust. It is alleged that the petitioner also committed offence under Sec. 420 IPC.