SUMITHA Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The applicants herein have been arrayed as accused Nos. 3 and 4 in Crime Nos.516, 517, 512, 518, 514, 515, 513, 525, 527, 526 and 528 of 2019 of Peermade Police Station, registered under Section 420 r/w Section 34 of the IPC.

(3.) From the prosecution records, it appears that about 17 separate complaints were filed by individuals alleging that they were persuaded by the accused to join a chit run by the Peermedu Taluk Tourism Promotion Sahakarana Sangam Limited No.6868 functioning at Elappara by making them to believe that it was a registered chit. They paid the subscription from the year 2016 to 2018. Later, the running of the chit was abruptly stopped by the accused. It is specifically alleged that the 1st accused is the President of the Society and the 2 nd accused is the Secretary. As against accused Nos. 3 and 4, the applicants herein, it is alleged that they are the Manager and Accountant respectively of the Society.