K.V.MOHAMMD KUNHI Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioners 1, 3 to 6 are the Directors and the 2nd petitioner is the Managing Director of Fathima Gold Pvt.Ltd, a company incorporated under Indian Companies Act. It was established in the year 2011. Main business of the company is to deal with gold and gold ornaments.

(3.) The above crime has been registered against Fathima Gold Pvt. Ltd and two other named accused viz. Samad and Rabi alleging offences under Sec. 420 of the Indian Penal Code (pursuant to Annexure -A1 complaint filed by one Afsal.P.P. before the Station House Officer, Kannur Town Police Station on 5/5/2022. Pursuant to which Annexure-A2 FIR No. 901 of 2022 has been registered alleging offence under Sec. 420 IPC.