MANOJ GEORGE Vs. STATE OF KERALA

JUDGEMENT

(1.) Apprehending arrest in Crime No.242 of 2023 of Mannarkkad police station, Palakkad District, registered for offences punishable under Sec. 409 of the Indian Penal Code, the petitioner has filed this petition.

(2.) The prosecution allegation is that the complainant is the manager of LIC of India, Mannarkkad branch. The accused was the clerk in that office and during the period from 2016 to 20/6/2021, he misappropriated the LIC premiums remitted by the policyholders and thereby siphoned a total amount of Rs.15,59,115.00, and committed the above offence.

(3.) The learned counsel appearing for the petitioner and the learned Public Prosecutor were heard.