BALAJI A.S. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail filed under Section 438 of Cr.P.C.

(2.) The petitioner is the accused in Crime No.1158/2019 of Muhamma Police Station in Alappuzha District for the offences punishable under Sections 418 and 420 of IPC.

(3.) The prosecution case in brief is as hereunder:- The de-facto complainant is the Managing Director of a private limited company registered under the Indian Company's Act under the name as M/s Brothers Coir Mills (Pvt) Ltd at Muhamma. The de-facto complainant's brother namely John Jose is one of the Director Board Members of the Company. The accused is currently employed as the Senior Accountant of the Company and company is mainly engaged in the business of manufacturing and exporting of coir products. According to the prosecution, for a period from 01.03.2017 to 31.08.2019, when the accused was working as the Senior Accountant in the Company, misappropriated the company funds for his own name and thereby committed the offence under Sections 418 and 420 of IPC by wrongfully gaining an amount of Rs.17,05,856/-