VIJAYALEKSHMI Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The applicant is the accused in Crime Nos.1278, 1463, 1471, 1457, 1495, 1501, 1518, 1523 and 1531 of 2019 of the Alappuzha South Police Station registered under Sections 406 and 420 of the IPC.

(3.) According to the prosecution, the applicant herein was functioning as the Branch Manager of the Alappuzha Branch of the Kerala Housing Finance Ltd. The de facto complainant in the respective cases invested money in the said Company and they were regularly receiving interest. It is alleged that when they tried to withdraw the money, lame excuses were given. This led them to approach the police.