SHOUKATHALI C K Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner herein is arrayed as the 17th accused in Crime Nos. 74, 75 and 108 of 2018 of the Tirur Police Station registered under Section 420 of the Indian Penal Code.

(3.) The 1st accused in the aforesaid Crimes is Sri.Jayachandran, who is the Managing Director of M/s. Accomplish Marketing Pvt. Ltd., a registered Company, which used to carry on jewellery business in the name and style as "M/s. Thunjath Jewellery" at Tirur. The Company had 14 Directors who were in charge and responsible for the day-to-day conduct of the business of the Company. Various schemes were run by the Company by which, their customers were encouraged to invest money and they were assured substantial profit by way of interest, dividend and gifts in the form of gold. Numerous agents were also appointed for canvassing business. Believing the words of the accused, the respective complainants in all these Crimes had either invested money or canvassed depositors to invest money in the scheme run by the Company. After inducing them to part with money and gold, the petitioner and the other accused are alleged to have misappropriated the same. Neither the principal nor interest was repaid. It was in the aforesaid scenario that separate complaints were preferred resulting in the registration of the above Crimes.