M.K. ANIL KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) These bail applications are filed under Sec. 438 of the Code of Criminal Procedure, 1973, seeking pre-arrest bail.

(2.) Petitioners are the accused 1 and 3 in crime No.216 of 2022 of Kannavam police station of Kannur district alleging offences punishable under Ss. 406, 468, 471, 420,120B read with 34 of the IPC based on a complaint filed by M.M.Thomas, Managing Partner of the firm in which the first accused is also a partner, before the Magistrate and forwarded for investigation. The allegation in the complaint is that the accused in furtherance of their common intention had transferred an amount of Rs.2,50,000.00 using a cheque bearing No.10236495 to M/s. SS Fuels and later by using the very same cheque a further amount of Rs.50,00,000.00 was withdrawn from the account of the firm in which the petitioner and one Mineesh are partners.

(3.) BA 1225/2023 is filed by the first accused while BA 1345/2023 is filed by the third accused, an official of the bank in which the firm had the account.