Ranjith R vs. State Of Kerala

Bail Appl./7495/2023HC KeralaGSTCNR KLHC01062506202319 October 2023Bench: HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.4 pages

AI SummaryDismissed

Held

The High Court denied anticipatory bail, finding that the serious accusations of forgery and misappropriation warranted custodial interrogation for a proper investigation. The petitioner was directed to surrender before the Investigating Officer within a week.

Facts

The petitioner, an accountant, sought pre-arrest bail after being accused of misusing company resources, forging documents, and misappropriating over Rs. 39 lakhs, including GST amounts, from his employer's account for personal use between 2014 and 2022.

Key Issues

Whether the petitioner, accused of fraud, forgery, and misappropriation of company funds, including amounts payable towards GST, was entitled to pre-arrest bail, and if custodial interrogation was necessary for a proper investigation.

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P. THURSDAY, THE 19TH DAY OF OCTOBER 2023 / 27TH ASWINA, 1945 BA IL APPL. NO. 7495 OF 2023 CRIME NO.354 OF 2023 OF AMBALAMEDU POLICE STATION, ERNAKULAM AGAINST THE ORDER/JUDGMENT CRMC 1923/2023 OF DISTRICT COURT & SESSIONS COURT, ERNAKULAM PETITIONERS/S: RANJITH R AGED 38 YEARS S/O RAJENDRAN, MADATHILPARAMBU COLONY, MAYITHARA P.O, KANJIKKUZHY, CHERTHALA ALAPPUZHA-., PIN - 688539 BY ADVS. M.R.SASITH ARUN SAMUEL JITHIN BABU A RESPONDENTS R1 STATE OF KERALA REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA, PIN – 682031 *ADDL.R2 V. B. MUKUNDAN , AGED 58 YEARS, S/O BHASKARAN NAIR, MANAGING PARTNER, PRAYAGA ENGINEERING CONSTRUCTORS, AMBALAMUGAL, KOCHI 682 302 *ADDL.R2 IS IMPLEAED AS PER ORDER DATED 19.10.2023 IN CRL.M.A.No.1 OF 2023 IN B.A.No.7495/2023 SMT.T.V.NEEMA, SR.PP R2 BY ADV.SRI.ARUN SAMUEL THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON 19.10.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: BAIL APPL.NO.7495 OF 2023 2

This application is filed under Section 438 of the Code of Criminal Procedure seeking pre-arrest bail.

Petitioner/accused, appre

The judgment continues below.

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Reproduced from the public record of the Kerala High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.