RATHEESHAN K. Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita ( 'the BNSS' for short) 2023, by the first accused in Crime No. 158/2024 of the Adhur Police Station, Kasargod, which is registered against accused persons for allegedly committing the offences punishable under Ss. 409, 420, 120B, 465, 468, 477A and 380 read with Sec.34 of the Indian Penal Code. The petitioner was arrested on 7/6/2024.

(2.) The prosecution case, in brief, is that: the first accused, while working as Secretary of the Karadukka Agriculturist Welfare Co-operative Society ('Society' for short), had forged documents to show that 32 gold loans were sanctioned to several persons without pledging any gold and obtained loan for Rs.1,66,69,900.00. Thereafter, he misappropriated gold ornaments from 42 gold loan packets worth Rs.1,22,80,007.00 and pledged the same in other banks with the assistance of accused 2 to 4. Accordingly, the accused misappropriated a total amount of Rs.4,75,99,907.00 and amount was entrusted to the fifth accused. Thus, the accused have committed the above offences.

(3.) Heard; Sri.Krishnakumar, the learned counsel appearing for the petitioner and Smt.Seetha.S, the learned Senior Public Prosecutor.