SUNITHA Vs. STATE OF KERALA

JUDGEMENT

(1.) These are applications for regular bail.

(2.) These bail applications are filed by one 'Sunitha', who is an accused in Crime Nos. 690/2021, 619/2021, 718/2021, 695/2021, 728/2021, 716/2021 and 757/2021 all of which have been registered at the Pattambi Police Station, Palakkad District and also in Crime No. 494/2021 registered at the Koppam Police Station, Palakkad District.

(3.) The allegation raised against the petitioner is that she is the Director of a Company known as 'M/s. Janam Nidhi Ltd.' of which her husband is the Managing Director. It is alleged that huge amounts of money were collected from various persons under the promise that the same would be returned with interest and thereafter, there was a failure on the part of the Company in returning the amounts to the depositors. It is alleged that thereby the petitioner along with the other accused in the case committed offences under Ss. 406 and 420 r/w. Sec. 34 of the Indian Penal Code.