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.) The petitioner is the 5th accused in Crime No.1023/2022 of Koipuram Police Station, Pathanamthitta District, alleging commission of offences punishable under Ss. 409 and 420 r/w Sec. 34 of the Indian Penal Code, 1860, apart from Sec. 5 r/w Sec. 23, 25(1) and Sec. 3 r/w Sec. 21(2)(3) of the Banning of Unregulated Deposit Schemes Act, 2019.

(3.) The crime was registered on the allegation that the Directors and the Manager of the Financial Institution, by name PRD MINI NIDHI Company, duped the de-facto complainant into depositing a huge amount by promising to pay higher rate of interest and refused to pay interest or return the deposited amount.