LAWS(SC)-2026-4-150

FEROZE BASHA Vs. STATE OF TAMIL NADU

Decided On April 13, 2026
Feroze Basha Appellant
V/S
STATE OF TAMIL NADU Respondents

JUDGEMENT

(1.) Heard.

(2.) Leave granted.

(3.) A complaint came to be lodged on 4/6/2025 alleging cheating and misappropriation of money which culminated in registration of FIR No.11/2025 at CCB Police Station, Trichy, against appellants for the offences punishable under Ss. 406, 409, 420 and 34 of the Indian Penal Code, 1860.