THRESIAMMA ALEX Vs. STATE OF KERALA, AND OTHERS

JUDGEMENT

(1.) These applications are filed under Section 438 of the Code of Criminal Procedure.

(2.) The applicant herein is the 1st accused in Crime Nos.398 and 399 of 2018, registered at the Ramankary Police Station, under Sections 420, 468, 471 r/w. Section 34 of the IPC.

(3.) The allegations in these crimes are more or less identical. For the upliftment of the poor and for encouraging group farming in the Kuttanad area, a Samithi was constituted in the name and style as 'Kuttanadu Vikasana Samithi' in the year 1979. It was registered under the provisions of the Act XII of 1955. Various self help groups were commenced under the Samithi. By forging documents, several loans were applied for from various banks on the recommendation of Father Joseph Peelianikkal, who is the Executive Director of the Samithi. NABARD was also involved and subsidy was offered by the Government. The loan disbursed as aforesaid did not reach the members of the self help groups. The accused are alleged to have forged the signature of the members and by creating false documents, they are alleged to have misappropriated the entire amount as well.