N. AMARNATH AND OTHERS Vs. STATE OF KERALA

JUDGEMENT

(1.) These applications are filed under sections 438 of the Code of Criminal Procedure, 1973.

(2.) The applicants herein are the accused in Crime Nos.466 of 2018, 447 of 2018, 446 of 2018, 464 of 2018 and 445 of 2018 of the Mankara Police Station. Five complaints were lodged containing identical allegations before the learned Magistrate, Palakkad, which were forwarded to the police under Section 156 (3) of the Code.

(3.) The 1st applicant herein is the Managing Director of Kerala Vikasana Nidhi Ltd. The de facto complainant approached the 1st applicant herein and requested for a loan of Rs. 1,00,000/-. They were asked to become a member of a scheme run by the company by paying a sum of Rs. 5,000/-. They were also allegedly told that they would be employed as field staff and be paid a sum of Rs. 10,000/- per mensem. It is further alleged that thereafter, the 1st applicant herein issued a termination letter to the respective de facto complainant stating false facts. According to the prosecution, the applicants have misappropriated the amount deposited and thus, cheated the complainants.