ABDUL KHADER BELMA Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners 1 to 4 are the accused Nos.2, 1, 3 and 4 respectively in Crime No.205/2021 of Manjeswar Police Station, Kasargode. It is reported that the 5th petitioner is not implicated as an accused in the aforesaid crime. The offence alleged against the petitioners are under Ss. 3, 4 and 5 of the Prize Chits and Money Circulation Schemes (Banning) Act, 1978 and Sec. 66(D) of Information Technology Act read with Sec. 420 of Indian Penal Code.

(2.) The prosecution is that, the de facto complainant deposited an amount of Rs.1,50,000.00 in the trading firm namely 'My Club Trading ' run by the 1st accused believing the assurance given by the 1st accused that he will give 15.27 Dollars per day for one year as a return for the aforesaid deposit. The other petitioners are the members of the said scheme. Annexure A is the First Information Report registered. This Crl.M.C. is filed for quashing all further proceedings against the petitioners in pursuance to Annexure A.

(3.) Heard Sri.Rilgin V. George, learned counsel appearing for the petitioners, Sri.Prasanth, learned Public Prosecutor for the State and Sri.S.K. Saju, learned counsel appearing for the 2nd respondent.