V.N.RADHAKRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THESE applications were filed by first accused in Crime Nos.488/14, 517/14, 454/14, 409/14, 216/14, 309/14, 525/14, 490/14, 223/14, 491/14, 467/14, 346/14, 489/14, of Guruvayoor Police Station and Crime No. 415/14 of Contonment Police Station, Thiruvananthapuram for regular bail under Section 439 of Code of Criminal Procedure.

(2.) THE case of the prosecution in all these cases was that the petitioner being the promoter and trustee of M/s Santhimadom Trust induced several persons to invest money for the purpose of construction of flats in Guruvayoor and collected huge amounts from several persons and thereafter he neither constructed the building nor returned the amounts and thereby he along with other Trustees of the Trust committed offences under Sections 406 and 420 read with Section 34 of Indian Penal Code.

(3.) THE applications were opposed by the Public Prosecutor on the ground that investigation of the case is not over and granting bail to the petitioner at this stage may affect the smooth progress of the investigation of these cases.