RESHMA T.A Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under 438 of the Cr.P.C.

(2.) The applicant herein is the accused in Crime No.498 of 2018 of the Alappuzha Police Station registered under -.

(3.) The de facto complainant is a practicing doctor. The applicant herein was earlier working as a Relationship Manager of the Induslnd Bank, at Alappuzha. With intent to make unlawful gain, the applicant is alleged to have received a total sum of Rs.12.05 lakhs in cash from the de facto complainant for the purpose of investing in securities and shares. According to the de facto complainant, the applicant herein misappropriated the amount and caused wrongful loss to her.