ISAAC N. A. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail filed under Sec. 438 Cr.P.C by accused No.2 and 3 in Crime No.206 of 2024 of Piravam Central Police Station, Ernakulam. The offence alleged against the petitioners are under Ss. 420 r/w 34 IPC.

(2.) The Prosecution case is that the petitioners being the Chairman and Managing Directors of Nedumpillil Financial Company, with the intention to cheat and to make unlawful gain from the defacto complainant, received huge amount as deposits and cheated the defacto complainant without returning the deposit amount and its interest.

(3.) According to the petitioners, altogether there are 24 cases of similar nature against the petitioners at present, out of which this Court granted regular bail in 20 cases as per Annexure A6 order.