ILLIYAS R.K. Vs. STATE OF KERALA

JUDGEMENT

(1.) These are applications for regular bail.

(2.) The petitioner in these applications is accused No.3 in Crime Nos. 574/22, and 575/2022 and accused No.2 in Crime No.581/2022 of Kuthuparamba Police Station, Kannur District, alleging commission of offences punishable under Sec. 420 r/w Sec. 34 of Indian Penal Code.

(3.) The prosecution allegation is that, the petitioner along with other accused, under the pretext of raising fund in the name of one Qupic Pvt. Ltd., handed over spurious gold ornaments for pledging before various financial institutions and obtained altogether more than Rs.11.00 Lakhs, and thereby committed the aforesaid offence.