RENJITH AMBADI Vs. THE STATE OF KERALA

JUDGEMENT

(1.) The petitioners herein are accused No.5 and 7 respectively in crime No.1748/2015 of Fort police station, Thiruvananthapuram for offences punishable under Sections 468, 471, 406, 420 and 34 IPC.

(2.) The allegation of the prosecution is that a co-operative society was formed with the petitioners herein as the director board members and huge amounts were collected from several persons by offering them job. It was alleged that the appointments were given to few persons on the basis of the deposits made by them against non-sanctioned posts. It was also revealed that several records statutorily maintained by the society were not maintained and fraud was committed on several persons by this method. Crime was registered and accused no. 1 and 2 were arrested. Apprehending arrest accused no. 5 and 7 have approached this court.

(3.) According to the learned counsel for the petitioners, they are not involved in any transaction, they have not offered job and none of the defacto complainants had any specific allegation against the petitioners herein.