RESHMA JINESH Vs. STATE OF KERALA

JUDGEMENT

(1.) This is the second application filed under Sec. 438 of the Code of Criminal Procedure, 1973 ('Code', for the sake of brevity), for an order of pre-arrest bail.

(2.) The petitioner is the sole accused in Crime No.430/2024 of the Payyannur Police Station, Kannur, which is registered against her for allegedly committing the offences punishable under Ss. 379, 403, 405, 406, 408 and 420 of the Indian Penal Code, 1860.

(3.) The gist of the prosecution case is that: the accused while working as the Central Head Teacher of a play school name 'Little Amigoz', belonging to a firm in which the defacto complainant is the Managing Partner, to make unlawful gain for herself, created confusion in the minds of the students and admitted them in a new play school named 'Camp Kids'. The accused had misappropriated Rs.12,00,000.00 given by the students and transferred the amount to her bank account. The accused also committed theft of the documents of the school between the period from 20/3/2024 to 27/3/2024. Thus, the accused has committed the above offences.