T.T SREEKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail filed by the sole accused in Crime No. 137/CBCU-IV/TVPM/2017 arousing out of Crime No. 427/2017 of Aruvikkara Police Station where the prosecution alleges commission of offences punishable under Ss. 409, 420, and 381 of the IPC by the Sub Group Officer in Aruvikkara Devaswom Board.

(2.) The learned counsel appearing for the petitioner submitted that, during the course of employment, there were some shortfalls and thereafter the petitioner remitted Rs.19,17,603.00 which includes the allegations covered by the present crime also. A later date 28/12/2021 issued by the Devaswom Account Officer, Thiruvananthapuram has been placed in this regard.

(3.) The learned Standing Counsel appearing for the Devaswom Board also conceded receipt of Rs.19,17,603.00 as total liability towards the petitioner. The Investigating Officer filed a report stating that the investigation of the case is in progress and the arrest and custodial interrogation of the accused are not necessary now as the petitioner is co-operating with the investigation. The learned Public Prosecutor also submitted these facts of the case as reported by the Investigating Officer.