M.A. MOHANAN NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail filed by the 3rd accused in Crime No. 796/2019 of Konni Police Station, Pathanamthitta.

(2.) Heard the learned counsel appearing for the petitioner and the learned Public Prosecutor. Perused the relevant documents available, including the report placed by the learned Public Prosecutor.

(3.) The prosecution case is that the accused in this crime, who are the President, the Secretary and other staff of Konni Regional Co-operative Bank (hereinafter referred to as the 'Bank') misappropriated an amount of Rs.5,39,15,655.35 (Rupees five crore thirty-nine lakh fifteen thousand six hundred fifty-five rupees and thirty five paise only) in the name of the members without their knowledge, by creating forged documents and using the same as genuine. Thus the prosecution allegation is that the accused committed offences of forgery, breach of trust as well as cheating punishable under Ss. 468, 408, 409, 420 r/w 34 of the IPC.