RANI SAJI SAM Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application seeking regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the accused in Crime No.713/2021 of Pathanamthitta Police Station, Pathanamthitta. The offences alleged against the petitioner are under Ss. 409, 420 r/w Sec. 34 of the Indian Penal Code, 1860 and Ss. 3 r/w 21(2)(3) S.5 r/w Sec. 23 S.25(1) of the Banning of Unregulated Deposit Scheme Act, 2019.

(3.) The prosecution case is that the petitioner along with the 1st accused with intend to make unlawful gain to them and unlawful loss to the defacto complainant accepted fixed deposits in instalments offering them to pay interest at the rate of 10% and thereafter failed to refund the amount collected despite request, thereby commiting the offences alleged.