MANOJ CHERIYAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed u/s 439 of Code of Criminal Procedure seeking regular bail.

(2.) The petitioner is the accused No.3 in Crime No.1158/2021 of Balussery Police Station. The offences alleged are under Ss. 420 and 34 of the IPC.

(3.) The prosecution case in short is that the petitioner along with the 1st and 2nd accused started a company, namely, P.T.Chacko Memorial Kisan Mitra Producer Company Ltd., and appointed the de facto complainant as staff in their office situated at Tattanpurayil and received an amount of Rs.10,000.00 from her by allotting shares of the company worth Rs.1,000.00 each and cheated her by not returning the salary and amount of shares received. It is further alleged that all the accused together collected an amount of Rs.1,000.00 each from 140 farmers towards the share of the company and deposited the same in company's account and closed the office thereafter without giving back the amount of shares or its profits.