ANANTHAKRISHNAN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner in these cases are one and the same person. He is an accused in Crime No.31/2023 of Aranmula Police Station, Crime Nos.2099, 2056, 1849 & 1873/2022 of Thiruvalla Police Station and Crime Nos.1013, 1018, 1053, 1054 and 1159/2022, Crime Nos.85, 39, 116, 57, 117, 205, 78, 222, 27, 36 and 274/2023 of Koipuram Police Station. The above cases are now investigated by the Crime Branch Police. The above cases are registered against the petitioner alleging offences punishable under Ss. 406 and 420 r/w 34 of IPC, Ss. 3, 4 & 5 of the Banning of Unregulated Deposit Schemes Act, 2019 (for short 'BUDS Act'). Sec. 5 of the Kerala Protection of Interests of Depositors in Financial Establishments Act, 2013 is also alleged against the petitioner in Crime No.31/2023.

(3.) The prosecution case is that, the petitioner and the other accused cheated the defacto complainant's in these cases by collecting huge amounts from them as deposits. It is alleged that neither the deposited amount nor the interest is not returned. Hence, it is alleged that the accused committed the offence.