NITIN PUSHPAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners are the 7th and 8th accused in Crime No.1481/2019 of Thodupuzha Police Station, which was registered alleging offence punishable under Sections 420, 406, 506(1) and 120B of the Indian Penal Code.

(2.) The allegation is that the petitioners had obtained an amount of Rs.57,50,000/- from the defacto complainant promising to arrange a seat for MBBS in Al Azar Medical College Thodupuzha. Later, they failed in arranging the seat nor the money was returned. So the daughter of the defacto complainant had to arrange seat elsewhere. Only an amount of Rs.15,00,000/- was returned and the crime was launched in such a contingency.

(3.) Heard the learned counsel for the petitioners and also the learned Public Prosecutor.