DAVID GEORGE Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the 5th accused in Crime No.908 of 2022 of Koipuram Police Station, Pathanamthitta District, registered for the offences punishable under Ss. 409,420 r/w Sec. 34 of the Indian Penal Code, 1860 and also under Ss. 5 r/w 23, 25(1) and 3 r/w Sec. 21(2)(3) of the Banning of Unregulated Deposit Schemes Act, 2019.

(3.) The prosecution case is that, accused 1 to 4, being the directors and the 5th accused being the Manager of a financial institution, by name, 'PRD Mini Nidhi Ltd.', had induced the defacto complainant to deposit Rs.5,24,600.00with the promise of a higher interest rate and thereafter failed to return the amount and thereby committed the offences alleged.