BEEVIJA P. H Vs. STATE OF KERALA

JUDGEMENT

(1.) These bail applications are filed under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023 / 438 of the Criminal Procedure Code, 1973. These bail applications are connected and therefore, I am disposing of these bail applications by a common order.

(2.) The petitioners in BA Nos. 4906/2024, 4860/2024, 4864/2024, 4876/2024, 4969/2024, and 5561/2024 are accused in Crime No.838/2024 of Perumbavoor Police Station, Ernakulam. The petitioner in BA No.4906/2024 is also accused in Crime Nos.416/2024, 996/2024, 997/2024, and 1010/2024 of Perumbavoor Police Station. Hence, she filed BA Nos.3759/2024, 5881/2024, 5890/2024 and 5896/2024.

(3.) First, I will consider the bail applications filed by the accused in Crime No.838/2024 of Perumbavoor Police Station. Crime No.838/2024 was registered by the Perumbavoor Police alleging offences punishable under Ss. 406, 408, 409, 417, 465, 467, 468, 471 and 420 r/w 34 of IPC. The above case is registered based on a complaint filed by the Joint Registrar (General), Ernakulam, Sri. Jossal Fransis Thoppil. The complaint is filed based on an inquiry conducted under Sec. 68(1) of the Kerala Co-operative Societies Act, 1969.