LIJI THANKAPPAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The second accused in Crime No.54/2019 of Velloor Police station for offences punishable under sections 406, 408, 465, 468,471, 420 and 34 IPC is the petitioner herein. She is working as a junior clerk in a Service Co-operative Bank. The first accused is its Secretary, the third accused is accountant and the 4th accused is the President of the Service Co-operative Bank. Crime was registered on the basis of a complaint that, during the period from 1999 to 2014, accused forged several false documents and allotted personal loan to several persons including their close relatives, in excess of the loan limit and without obtaining sufficient security. The total liability runs into crores. It was alleged that the accused caused loss to the Bank and thereby made wrongfull gain to themselves. Complaint was laid and investigation is progressing. Petitioner, apprehending arrest seeks bail.

(2.) Learned counsel for the petitioner contended that, petitioner is innocent, she has not committed any forgery or falsification of account and that, since she joined the service only in the year 2009, she cannot be fastened with any liability, if any, for a period during which she was not employed. Counsel further contended that petitioner was falsely implicated. It was also contended that non repayment of loan by the defaulters cannot be attributed to the officers who were involved in the process of sanctioning the loan.

(3.) Bail application was opposed by the learned counsel appearing for certain depositors, who applied to get themselves impleaded, contending that several depositors have not received their amounts due, in spite of completion of the maturity period, due to the loss committed to the bank by the accused.