KOTTA MUHAMMED Vs. SUB INSPECTOR OF POLICE, PERUMBAVOOR

JUDGEMENT

(1.) PETITIONER is the second accused, in Crime No.2190 of 2013 of the Perumbavoor Police Station for the offences punishable under Sections 403, 405, 406, 408, 465, 471 and 120B of the Indian Penal Code.

(2.) THE first accused is the Managing Director and the de facto complainant, the Director of a company. It is alleged that the first accused created false documents and cheated the de facto complainant by selling the property of the Company to the petitioner for a lesser price.

(3.) I have heard the learned Public Prosecutor also. It is submitted that according to the de facto complainant, property of the company was sold to the petitioner for a lesser price, apart from other allegations made in the complaint.