LAWS(KER)-2023-7-36

DIVAKARAN K. K. Vs. STATE OF KERALA

Decided On July 11, 2023
Divakaran K. K. Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) This application is filed u/s 438 of the Code of Criminal Procedure seeking pre-arrest bail.

(2.) The applicant is the accused No.5 in Crime No.25/CB/TSR/D/2022 of Thrissur Crime Branch Unit Police Station. The offences alleged are punishable under Ss. 406, 420, 409, 465, 468, 471, 423, 120B read with 34 of the Indian Penal Code and Ss. 13(1)(c), (d) read with 13(2) and 13(1)(a) read with 13(2) of the Prevention of Corruption Act, 1988 (for short 'the PC Act'). He is the former president of the Karuvannur Service Co-operative Bank.

(3.) The prosecution case, in short, is that the accused Nos. 1 to 3 who are the office bearers of the Karuvannur Service Co-operative Bank created forged documents and availed loan on the basis of the said forged documents in the name of the defacto complainant and thereafter committed criminal breach of trust and cheated him. During investigation, the petitioner was arrayed as the accused No.5 and the offence under the PC Act was also added.