SURESH Vs. STATE OF KERALA

JUDGEMENT

(1.) These applications are filed under Section 439 of the Code of Criminal Procedure.

(2.) The applicant herein is the accused in Crime No.203/2019, 204/2019 and 207/2019 of the Kuzhalmannam Police Station registered inter alia under Sections 403, 405, 406, 408, 417, 420 and 465 r/w Section 34 of the IPC.

(3.) According to the prosecution, the de facto complainant in all these cases is the Managing Partner of a partnership firm run in the name and style as "Engandiyoor Loans". It is alleged that during the period from 25.7.2016 till 10.10.2016 the applicant approached the concern and with intent to deceive and make wrongful gain, pledged spurious gold ornaments and with the assistance of the employees of the financial institution defalcated a total sum of about Rs.67 lakhs.