KEBY P. THOMAS Vs. STATE OF KERALA

JUDGEMENT

(1.) Condition No. 1 imposed by the Court below in Annexure - II common order passed in CMP Nos. 2710 of 2013, 2711 of 2013 and 12712 of 2013 in CBCID Cr No. 445 / CR / EOW - III / 2011 is under challenge.

(2.) The Branch Managers of a company named PACL Ltd. are the petitioners herein. The allegation against the petitioners is that they have amassed a total amount of Rs.872 Crores from the public by offering an unworkable scheme of purchasing lands and developing lands for them. By making such an attractive offer, they have allegedly cheated and defrauded various members of the public.

(3.) It is also alleged that they have purchased some properties and allotted some plots out of it, to some of the customers, and repeatedly they allotted the very same plots to various other customers on different occasions. These are serious matters which are to be unearthed, if it is true.