SREEKUMAR S. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for pre-arrest bail filed under Sec. 438 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the 2nd accused in Crime No.1190/2022 of Chadayamangalam Police Station, Kollam District, alleging offences punishable under Ss. 406 and 420 read with Sec. 34 of the Indian Penal Code, 1860. During the course of investigation, offences under Ss. 3, 4, 5, 21(3), 22, and 23 of BUDS Act, have also been incorporated.

(3.) According to the prosecution, the accused, who are the owners and employees of M/s.Kechery Chits Private Limited, had cheated the general public after accepting deposits and failed to return the same causing unlawful gain to the accused and unlawful loss to the de-facto complainant and thereby committed the offences alleged. The petitioner was the Branch Manager of the establishment and has been roped in as an accused being an employee of the 1st accused.