V A VARGHESE Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners who are accused 1 to 4 and 6 to 8 in Crime No.666/06 of Chalakudy Police Station for offences punishable under sections 120B, 406, 465, 468, 420 and 477A IPC, seek anticipatory bail. 1st petitioner is the Director of Urban Co-operative Bank, Chalakudy. The rest of the petitioners are the wife, daughter, son-in- law and alleged friends of the 1st petitioner.

(2.) The case originated on a complaint filed by the Director of the Bank by name C.L.Anto alleging misappropriation of funds by the petitioners.

(3.) Learned Public Prosecutor opposed the application submitting, inter alia, that the custodial interrogation of the first accused is inevitable.