SADEER KINAKOOL CHALANDAYIL Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 438 of Criminal Procedure Code was heard through Video Conference.

(2.) The petitioner is the 6th accused in Crime No.375 of 2019 of Vatakara Police Station, Kozhikode District. The above case is registered alleging offences punishable under Sections 420 , 465 , 468 , 471 r/w Section 34 of the Indian Penal Code (IPC).

(3.) The prosecution case is that, a complaint is filed by the Managing Partner of 'M/s.Trans Damodar Agro Products' before the Superintendent of Police, Kozhikode. In his complaint, it is alleged that, the de facto complainant is engaged in the business of purchasing high quality Kaima Biriyani paddy from the producers in West Bengal and they market the same all over country after clearing and packing it in jute bags of 50 kgs. capacity. According to the informant, the accused with intent to cause wrongful loss to the de facto complainant forged the label and trade name of the de facto complainant and sold biriyani rice by passing it off as product of the de facto complainant. Hence, the petitioner committed the above offences.