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Judgment
These applications are filed under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 seeking regular bail. All these applications are connected and hence, I am disposing them together.
B.A. No.6533/2026 pertains to Crime No.651/2026, B.A.No.6534/2026 pertains to Crime No.657/2026, B.A.No.6536/2026 pertains to Crime No.532/2026, B.A. No.6537/2026 pertains to Crime No.851/2026, B.A. No.6538/2026 pertains to Crime No.603/2026 and B.A. No.6539/2026 pertains to Crime No.599/2026 of Town West Police Station, Thrissur District. B.A.No.6541/2026 pertains to Crime No.1221/2026, B.A.No.6542/2026 pertains to Crime No.1222/2026, B.A.No.6544/2026 pertains to Crime No.1223/2026, B.A.No.6562/2026 pertains to Crime No.1224/2026, B.A.No.6563/2026 pertains to Crime No.1243/2026, B.A.No.6564/2026 pertains to Crime No.1242/2026, B.A.No.6565/2026 pertains to Crime No.1225/2026, B.A.No.6566/2026 pertains to Crime No.1241/2026, B.A.No.6567/2026 pertains to Crime No.1244/2026, B.A.No.6569/2026 pertains to Crime No.1247/2026, B.A.No.6570/2026 pertains to Crime No.1245/2026, B.A.No.6571/2026 pertains to Crime No.1246/2026, B.A.No.6572/2026 pertains to Crime No.914/2026, B.A.No.6573/2026 pertains to Crime No.915/2026, B.A.No.6574/2026 pertains to Crime No.916/2026, B.A.No.6576/2026 pertains to Crime No.917/2026, B.A.No.6577/2026 pertains to Crime No.918/2026, B.A.No.6578/2026 pertains to Crime No.919/2026, B.A.No.6579/2026 pertains to Crime No.921/2026, B.A.No.6580/2026 pertains to Crime No.920/2026, B.A.No.6581/2026 pertains to Crime No.1219/2026, B.A.No.6582/2026 pertains to Crime No.1218/2026 and B.A.No.6583/2026 pertains to Crime No.1220/2026 of CBCID, Kozhikode District.
The offences alleged in all the cases are punishable under Sections 316(2) and 318(4) read with Section 3(5) of the Bharatiya Nyaya Sanhita, 2023 and Section 3 read with Section 21(3) of the Banning of Unregulated Deposit Schemes Act, 2019.
The accused in all these crimes is one and the same.
The prosecution case, in short, is that the accused No.1 being the Chairman, the accused No.2 being the Manager and the accused No.3 being the office staff of Viswadeepthi Multi State Agri Co-operative Society Ltd, Irinjalakuda, offered a higher rate of interest, made the defacto complainants to invest money in Multi State Agri Co-Operative Society and thereafter did not give the interest as promised or return the amount invested, cheated the defacto complainants and thereby the applicant committed the offences.
I have heard Sri. T.K.Vipindas, the learned counsel for the applicant, Sri.Thomas Sabu Vadakekut, the learned Public Prosecutor and Sri.V.Vinay and Smt.Aneeda Beegum, the learned Senior 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 cases. 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 with effect from 29.09.2026 and 13.10.2026 in various cases. 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 defacto 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 is permitted to offer same set of sureties in all the cases.
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.