K.R ASHOKAN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the 1st accused in 13 crimes registered for offences punishable under Ss. 406, 409, 420 and 34 of the Indian Penal Code and Ss. 3 r/w 21, 4 r/w 22 and 5 r/w 23 of the BUDS Act.

(3.) The crimes are registered on the allegation that, after collecting deposits from various persons by promising to pay 10% of interest, the petitioner did not pay the interest or refunded the deposited amount. The petitioner was arrested on 15/9/2023, in connection with Crime No.840/2023 of Aranmula Police Station. Thereafter, his arrest was recorded in other 12 crimes.