Ziyad Rahman A.A., J
1. This is an application for regular bail.
2. The petitioner is the 5th accused in Crime No.2098/2022 of Thiruvalla Police station. The offences alleged against the petitioner and other accused
are punishable under Sections 420 and 406 of the Indian Penal Code and Sections 3, 4 and 5 of the Banning of Unregulated Deposit Schemes Act.
3. The prosecution case is that the accused persons, with the intention to cheat the defacto complainant, induced her to deposit an amount of
₹1,20,000/- in a company name 'PRD MINI NIDHI', with a promise to pay a higher interest rate. Later, the accused failed to pay the returns as
offered to the defacto complainant and to refund the money even a(cid:39)er the expiry of the said scheme. The pe(cid:42)(cid:42)oner is the Manager of the
said financial ins(cid:42)tu(cid:42)on where accused Nos. 1 to 4 are the Directors. The crime was registered in such circumstances, and in connec(cid:42)on with
the same, the petitioner was arrested on 11.01.2023. This application was filed in such circumstances.
4. The learned Public Prosecutor opposed the said application by highlighting that he is involved in 18 other cases.
5. After going through the records, it is discernible that the other cases in which the petitioner was found involved are with similar allegations. From
the materials placed on record, it is evident that the petitioner was the Manager of the financial institution which allegedly collected the amounts from
the defacto complainant. However, considering the fact that the petitioner was only one of the employees of the said Company, the possibility of a
limited role of the petitioner cannot be ruled out. The petitioner was arrested in this case on 11.01.2023, and it is pointed out that he was arrested much
before that, in connection with the other cases. Therefore, further detention of the petitioner appears to be not necessary. Thus, considering all the
relevant aspects, I am of the view that bail can be granted to the petitioner subject to the conditions to ensure that he co-operates with the
investigation.
In such circumstances, the bail application is allowed. The petitioner is granted bail and is directed to be released on bail subject to the following
conditions:
1. The petitioner shall execute a bond for a sum of ₹50,000/-(Rupees fifty thousand only) with two solvent sureties each for the like-sum to the satisfaction of the
jurisdictional court;
2. The petitioner shall fully cooperate with the investigation.
3. The Petitioner shall appear before the investigating officer between 10.00 a.m and 11 a.m. on every Wednesday until the filing of the final report. The petitioner
shall also appear before the investigating officer as and when required.
4. The petitioner shall not commit any offence of similar nature while on bail.
5. The petitioner shall not attempt to contact any of the prosecution witnesses, directly or through any other person, or any way try to tamper with the evidence or
influence any witnesses or other persons related to the investigation.
6. The petitioner shall not leave the State of Kerala without the permission of the trial Court.
