NAUHARSHA Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Sec. 438 of the Code of Criminal Procedure.

(2.) The petitioner is the sole accused in Crime No.718/2021 of Peruvanthanam Police Station. The offences alleged against the petitioner are punishable under Ss. 406 and 420 of IPC.

(3.) The gist of the prosecution case is as follows:-The petitioner and the de facto complainant entered into an agreement for construction of a residential building on 21/10/2020. The petitioner had agreed to complete the construction of the building at the rate of Rs.1,750.00 per sq. ft. Even after the receipt of 80% of the construction costs, the petitioner failed to complete the work as agreed.