SUBHASH VASU Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition seeking anticipatory bail filed under Section 438 Cr.PC.

(2.) Serious misappropriation and criminal breach of trust were alleged in the affairs of SNDP Union at Mavelikkara. WP(C) No.31710/2014(K) was filed before this Court and on 15.01.2016, this Court directed the Police to investigate the allegations known as Micro Finance Scam, and in consequence to that, Crime No.1399/2019 was registered at the Mavelikkara Police Station and the Police commenced the investigation.

(3.) The petitioners herein are accused 1 and 2. They approached this Court by filing Crl.MC No.6598/2019 to quash the proceedings against them under Section 482 Cr.PC. There was an interim order to stay the investigation in which this Court directed the investigating officer to arrest the petitioners only after issuing notice under Section 41A Cr.PC, vide order dated 20.02.2020. In view of the said order, the investigating officer issued notice to the petitioners on 17.3.2020 and immediately, the petitioners approached the Sessions Court, Alappuzha and filed Crl.MP No.1485/2020 seeking anticipatory bail under Section 438 Cr.PC. The application was dismissed by the Court on 21.5.2020 vide Annexure-A and on the very next day, they filed the present bail application seeking anticipatory bail.