KRISHNANUNNI S. Vs. STATE OF KERALA

JUDGEMENT

(1.) The accused in Crime No.452/2023 of Cherpulassery Police Station, alleging offences punishable under Sec. 420 r/w Sec. 34 of the IPC, have filed this application seeking pre-arrest bail.

(2.) The second respondent - defacto complainant herein had complained to the Joint Registrar of Co-operative Societies alleging that the appointment of three persons mentioned therein has been made after collecting huge amounts of money from them by the Committee in office administering the Society. It is also pointed out that the entire selection is vitiated.

(3.) Learned senior counsel Sri. K. Ramakumar argues that the petitioner in BA No.6343/2023 is only a Peon, while the petitioner in BA No.6350/2023 is the Accountant in the Society. He argues that the petitioner in BA No.6343/2023, being a Peon himself, could not have made any offer for an appointment. The allegation that he has taken money is obviously wrong. As regards the petitioner in BA No.6356/2023, he argues that he is not even a staff in the society to be implicated in the crime. The petitioner in BA No.6262/2023 was the President of the Committee at the relevant time. Learned counsel who appeared for the said petitioner argues that the Joint Registrar has found that the selection made is in order, and therefore, the allegation that money was taken is obviously wrong.