Full Judgment Text
ITEM NO.1 (PH) Court No.7 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl) No(s).7858/2008
(From the judgement and order dated 07/10/2008 in BA No. 6047/2008 of The HIGH COURT OF
KERALA AT ERNAKULAM)
REMANI K. Petitioner(s)
VERSUS
SUPERINTENDENT OF POLICE & ORS. Respondent(s)
(With appln(s) for exemption from filing O.T. and anticipatory bail and office report )
WITH SLP(Crl) NO. 577 of 2009
(With appln.(s) for anticipatory bail and office report)
Date: 25/03/2009 These Petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ALTAMAS KABIR
HON'BLE MR. JUSTICE CYRIAC JOSEPH
For Petitioner(s) Mr. K.T.S. Tulsi, Sr.Adv.
Mr. Krishnan Venugopal, Sr. Adv.
Mr. B.N. Sivasankaran,Adv.
Mr. A. Raghunath,Adv.
For Respondent(s) Mr. M.L. Varma, Sr.Adv.
Mr. R. Sathish,Adv.
Mr. Satya Mitra, Adv.
UPON hearing counsel the Court made the following
O R D E R
The SLP(Crl.) No. 7858/08 and SLP(Crl.) No. 577/09 are taken up together
for consideration, inasmuch as both arise out of the same judgment, and the relief
prayed for, is also the same. SLP(Crl.) No. 7858/08 has been filed by Dr. Remani K.
and the SLP(Crl.) No. 577/09 has been filed by Chandramathy Amma.S.
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Between 27.8.2008 and 5.1.2008 several First Information Reports were
lodged in respect of the two Financial Institutions known as Total (4) U. and NEST
said to be under the management of one Sabrinath who was a young man of about 19
years and had studied upto Class XII. Initially, the name of the petitioner in SLP(C)
No. 7858/08 was shown only in respect of FIR No. 584/08 of the Medical College
Police Station. Subsequently, the investigation of the said complaints was made over
to the CID Criminal Branch and certain supplementary FIRs were lodged and the
names of the two petitioners were added as accused in almost all the cases which
were registered under Section 420, 406/34 read with Sections 120-B IPC. The
allegations against the accused is that they had conspired with Sabrinath and the
other accused had induced the public to invest large sums of money in the Financial
Institutions by promising larger returns by way of interest. Subsequently, however,
the said amounts were utilised by the accused persons for their own benefit. It is also
the case of the Investigating Authorities that after a while the two Fiancial
Institutions were closed down and about one thousand persons, who had invested in
the said two Institutions, were cheated of the amounts which they had deposited and
that the same has been misappropriate by the co-conspirators, including the
petitioners, although, they themselves claimed to be the victims 0of the fraud.
The amount involved is quite large, being about Rs. 50
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crores and the allegations against the petitioners are very serious. Since these two
Special Leave Petitions against the refusal of the High Court to grant Anticipatory
Bail, it would not be proper for us to go into a detailed discussion as to the merits of
the case, but from what has been produced before us, we are convinced that this is
not a fit case for grant of Anticipatory bail as there are sufficient materials which
make out a prima facie case against the petitioners. We are unable to convince
ourselves that the order of the High Court requires any interference.
The Special Leave Petitions are accordingly dismissed, but this will not
prevent the petitioners from applying for regular bail.
We make it clear that the observations made in this Order are only for the
purpose of considering the petitioners' prayer for Anticipatory Bail and should not
prejudice the petitioners during the trial or during consideration of any application
for regular bail if made on behalf of the petitioners.
(Ganga Thakur) (Juginder Kaur)
P.S. to Registrar Court Master