(1.) All these bail applications have been filed u/s 439 of Code of Criminal Procedure seeking regular bail.
(2.) The petitioner is the accused No.5 in Crime Nos.1057/2022, 1054/2022, 1055/2022, 1050/2022 and 1048/2022 of Koipuram Police Station, Pathanamthitta. In all the above crimes, the offences alleged are punishable under Ss. 420, 409 and 34 of the Indian Penal Code and Ss. 3 and 5 of The Banning of Unregulated Deposit Schemes Act.
(3.) The allegation in all the cases against the petitioner is that he induced the defacto complainants with a promise of higher rate of interest and received deposits and thereafter failed to return the amounts and thereby committed the offences.