BINDIA K.G. Vs. STATE OF KERALA

JUDGEMENT

(1.) The applicant herein is the 2nd accused in Crime No.686 of 2015 registered at the Kilimanoor Police Station alleging offences punishable under Sections 420, 406, 409 and 476 r/w. Section 34 of the IPC.

(2.) Undeterred by the dismissal of the previous bail applications filed by her, the applicant has approached this Court again seeking the very same relief.

(3.) The bare minimum facts which need to be stated are that on 21.05.2015, a complaint was filed by one Ajilal before the Circle Inspector of Police, Kilimanoor, complaining that his wife was persuaded by the 1st accused, a Mahila Pradhan Agent of the Pulimath Post Office, to join a Recurring Deposit Scheme and a sum of Rs.95,000/- was collected from her in instalments. However, on enquiry, it was revealed that except for the first three instalments, not even a single paise had been credited in her account maintained at the post office. He alleged that a sum of Rs.91,000/- collected by the 1st accused was misappropriated by her in a fraudulent manner. A crime was registered on 01.06.2015 under Sections 420 , 406 and 476 of the IPC.