JOSE THOMAS Vs. STATE OF KERALA

JUDGEMENT

(1.) The common petitioner in B.A.No.5646/2023, 5651/2023, 5656/2023, 5659/2023 and B.A.No.5668/2023 arising out of Crime Nos.205/2023, 196/2023, Crime No.206/2023, 162/2023 and 195/2023, of Town East Police Station, Thrissur, seeks the relief of pre-arrest bail. In Crime No.206/2023, the petitioner is accused No.4; in Crime No.205/2023, the petitioner is accused No.2; in Crime No.162/2023, the petitioner is accused No.3; in Crime No.196/2023, the petitioner is the 4th accused, while the petitioner the 4th accused in Crime No.195/2023.

(2.) In Crime No.205/2023, the prosecution alleges the commission of offences punishable under Ss. 406, 420 and 120 B r/w 34 of the Indian Penal Code ('IPC' for short hereinafter). The prosecution case is that accused 1 to 9 in this case hatched conspiracy to make unlawful enrichment and to make corresponding loss to the defacto complainant and thereby collected Rs.1.94 Crores on 2/11/2020 with an offer to give dividends. The further allegation is that as part of the conspiracy, the accused herein introduced a business proposal of the 6th accused under the name PRIMEROGLOBAL FIN CORP, CBE, and collected money on that premise.

(3.) In Crime No.206/2023, the allegation is the same, and Rs.2.2 crores is the amount alleged to be misappropriated by the accused. In the said case, the prosecution alleges the commission of offences punishable under Sec. 120(B), 465, 468, 471, 420 r/w 34 of IPC.