A.R.RADHAMONY AMMA Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER is the first accused, in Crime No.1735/CR/EOW - J/ KLM CBCID, Thiruvananthapuram ( being investigated by its Sub Unit at Pathanamthitta) for the offences under punishable under Section 409, 477(A) r/w Section 34 of the Indian Penal Code, apprehends arrest and has filed this application.

(2.) APPLICATION is opposed by the learned Public Prosecutor. It is submitted that the petitioner joined as Secretary of the Service Co -operative Bank on 10 -07 -1978 and was suspended on 19 -01 -2001. She was reinstated on 15 - 01 -2004. The case is that during the period from 15 -01 -2004 to 17 -09 -2004 she misappropriated the funds of Bank and falsified the records. The Bank suffered loss of Rs. 1,29,720/ -.

(3.) HAVING regard to the circumstances, I am inclined grant relief but subject to condition. Resultantly, the application is allowed as under.