SUBHASH Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER is the accused in Crime No. 563/09 of palarivattom Police Station, alleging commission of offences punishable under sections 406, 408, 420, 468, 471 and 201 of the Indian Penal Code. The case of the prosecution is that the petitioner, who is an employee of M/s Apple a Day Properties, has misappropriated the salary of other employees. In connection with the above crime, he was taken into custody on 24. 3. 2009 and since then he has been under judicial custody.

(2.) ACCORDING to the petitioner, he has resigned from his job as Finance Officer of the defacto complainant-Company and he has absolutely no connection with the crime.

(3.) CONSIDERING the fact that the petitioner has been under judicial custody since 24. 3. 2009 and the nature of the allegations levelled against him and the progress of the investigation, I think he can be enlarged on bail with stringent conditions.