SANEESH K.N. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are accused Nos. 1 and 2 in Crime No. 1666 of 2021 of Aluva East Police Station registered for the offences punishable under Ss. 406, 420 read with 34 of Indian Penal Code.

(2.) The prosecution allegation is that the 2nd petitioner along with the 1st accused has pledged spurious gold ornaments in a finance company at Aluva and received in total a sum of Rs.2,32,000.00 and shared the amount and thereby cheated the firm.

(3.) The learned counsel for the petitioners has submitted that the application with respect to the 1st petitioner/1st accused is not pressed.