KHADER HUSSAIN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners in each of these petitions are accused in various crimes registered by the Crime Branch-Criminal Investigation Department, Thrissur. Necessary details are tabulated below:

(2.) The ranks of the petitioners in the respective crimes are not mentioned in the petition. The fact that the petitioners are accused in the crimes is conceded by the learned Additional Director General of Prosecution (ADGP).

(3.) The petitioners were members of the managing committee of Karuvannur Service Co-operative Bank Ltd. The business of the co-operative bank fell into doldrums following nonpayment of the deposits to its depositors. Alleging that on account of the misdeeds and misappropriation of amounts by the members of the managing committee and staff such a situation arose, various crimes were registered. The allegations against the petitioners are that they are privies to the offence of misappropriation of various amounts from the bank making use of false and forged documents.