RAGHUNANDHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita.

(2.) Petitioners are the accused in Crime No.291 of 2025 of Town East Police Station, Thrissur. The above case is registered against the petitioners alleging offences punishable under Ss. 406 and 420 of the Indian Penal Code, 1860 (for short 'IPC').

(3.) The prosecution case is that the petitioners committed cheating and criminal breach of trust by fraudulently receiving a sum of ?42,00,000/- from the complainants under the pretext of a fixed deposit investment in a financial institution, offering an interest rate of 12.50% per annum. It is alleged that neither the principal amount nor the interest was returned. Hence it is alleged that the accused committed the offence.