PRASANNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, by the accused in crime No.56/2023 of the Ernakulam Town North Police Station, registered against the accused (three in number) for allegedly committing the offences punishable under Secs.406 and 420 of the Indian Penal Code. The petitioner was arrested on 11/1/2024.

(2.) The prosecution case, in brief, is that: the accused, who are members of the Cheranalloor Service Co-operative Bank, had on 3/1/2024, 4/1/2024 and 6/1/2024 pledged spurious gold ornaments weighing 124.2 grams with the bank and dishonestly received Rs.1,92,500.00. Thus, the accused have committed the above offences.

(3.) Heard; Sri.B.R.Muraleedharan, the learned counsel appearing for the petitioner and Smt.Nima Jacob, the learned Public Prosecutor appearing for the respondents.