G. S PRAKASH Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner in these bail applications is the accused in different crimes registered by Vanchiyoor Police Station, Thiruvananthapuram. The above cases are registered against the petitioner inter alia under Ss. 408, 409 and 420 read with Sec. 34 of the Indian Penal Code.

(3.) The prosecution case in brief is that the defacto complainants in these cases made fixed deposits at Vanchinadu Bhavana Nirmana Sahakarana Sanghom on different occasions from the year 2008 to 2021 and they were offered interest. It is submitted that, even though the depositors received interest for a certain period, subsequently, the depositors did not receive the interest and principal amount. Hence the above cases are registered at the instance of the depositors.