SALIM THAYIL Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application for bail under Section 439 of the Code of Criminal procedure. The petitioners are accused Nos. 1 and 3 in Crime No. 241 of 2009 of the Pala Police Station.

(2.) THE offence alleged against the petitioners is under Sections 406 and 420 read with Section 34 of the Indian Penal Code.

(3.) THE prosecution case is that the accused persons received huge amounts from several persons offering job and good salary and cheated them. Hundreds of complaints were filed against the accused persons. The formal arrest of the petitioners were recorded on 27. 4. 2009, they having been arrested on 22. 4. 2009 in connection with Crime No. 235 of 2009 of Pala Police Station. Learned Public prosecutor seriously opposed the Bail Application. It is submitted that hundreds of persons have made complaints against the accused persons alleging offence of the similar nature. Crores of rupees were collected by the accused persons from the public and the allegation is that they cheated those persons who parted with money.