MUJEEB Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in Crime No.1015/2020 of Alappuzha South Police Station. The aforesaid crime was registered against the petitioner for the offence punishable under Sec. 420 of Indian Penal Code on the basis of a complaint submitted by the 2nd respondent herein.

(2.) The complaint against the petitioner is as follows: The petitioner has taken a building belonging to the 2nd respondent for rent. Adjacent to the aforesaid building, the 2nd respondent was having another residential building which was rented out to some other person. Later, when the other building got vacated by the tenant, the petitioner herein rented out the said building to some other person without the knowledge and permission of the 2nd respondent and collected rent there from. Apart from the above, it was also alleged that, offering good returns from the business of demolition of old buildings, the petitioner collected an amount of Rs.4.00 lakh from the 2nd respondent. It is also alleged that, the petitioner also obtained 10 sovereigns of gold ornaments from the 2nd respondent by making false promises.

(3.) This Crl.M.C. is filed for quashing all further proceedings pursuant to Annexure A2 First Information Report.