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Judgment
These applications are filed under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking regular bail.
All these bail applications are connected. The applicant in all the bail applications is one and the same. B.A.No.5553 of 2026 pertains to Crime No.4077/2025, B.A.No.5554 of 2026 pertains to Crime No.4019/2025, B.A.No. 5557 of 2026 pertains to Crime No.4018/2025, B.A.No.5558 of 2026 pertains to Crime No.4228/2025, B.A.No.5560 of 2026 pertains to Crime No.4022/2025, B.A.No.5568 of 2026 pertains to Crime No.4099/2025, B.A.No. 5570 of 2026 pertains to Crime No.4020/2025, B.A.No.5571 of 2026 pertains to Crime No.4015/2025, B.A.No.5573 of 2026 pertains to Crime No..4021/2025 and B.A.No. 5574 of 2026 pertains to Crime No.4013/2025 of Crime Branch, Malappuram District. The offences alleged in all the crimes are punishable under Sections 316(2) and 318(4) r/w Section 3(5) of the Bharatiya Nyaya Sanhita, 2023.
The prosecution case, in short, is that the applicant is one of the former Directors of the Co-operative Society named Viswadeepthi Multi State Agri Co-Operative Society Ltd, Irinjalakuda. The allegations in all the crimes are more or less similar. The allegation is that the defacto complainants were induced to make deposit in the society but they were cheated without returning the invested amount or the interest as promised and thereby the applicant committed the offences.
I have heard Sri.T.K.Vipindas, the learned counsel for the applicant and Sri.V. Vinay, Smt.Aneeda Beegum and Sri.Thomas Sabu Vadakekut, the learned Public Prosecutors. Perused the case diary.
The learned counsel for the applicant submitted that the applicant is innocent and has been falsely implicated in the present case. The counsel further submitted that no materials are on record to connect the applicant with the alleged crime; hence, she is entitled to bail. On the other hand, the learned Public Prosecutors submitted that the alleged incident occurred as a part of the intentional criminal acts of the applicant, and she is not entitled to bail at this stage.
The applicant was remanded to judicial custody on 22.08.2026. The applicant is a lady aged 47 years. She is only one of the Directors of the Society who resigned in the year 2023. There is no allegation that the applicant induced the de facto complainants to make the deposit. She is not named in the FIS as well. For these reasons, I do not find any reason to hold that the continued detention of the applicant is required for any purpose. Hence, the applicant is entitled to be released on bail.
In the result, the applications are allowed on the following conditions: -
The applicant shall be released on bail on executing a bond for Rs.1,00,000/- (Rupees One lakh only) in each case with two solvent sureties for the like sum each to the satisfaction of the jurisdictional Magistrate/Court.
The applicant shall fully co-operate with the investigation.
The applicant shall appear before the investigating officer between 10.00 a.m and 11.00 a.m. every Saturday until further orders. She shall also appear before the investigating officer as and when required.
The applicant shall not commit any offence of a like nature while on bail.
The applicant shall not attempt to contact any of the prosecution witnesses, directly or through any other person, or in any other way try to tamper with the evidence or influence any witnesses or other persons related to the investigation.
The applicant shall not leave the State of Kerala without the permission of the trial Court.
The application, if any, for deletion/modification of the bail conditions or cancellation of bail on the grounds of violating the bail conditions shall be filed at the jurisdictional court.