LAWS(KER)-2023-12-58

JENSON PAUL Vs. STATE OF KERALA

Decided On December 06, 2023
JENSON PAUL Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) Both these Crl.MCs are filed by the accused in Crime No.1107/2021 of Infopark Police Station, Kakkanad. The aforesaid crime was initially registered against the petitioner for the offences punishable under Ss. 405,406,408 and 420 of the Indian Penal Code (IPC). Subsequently, the Investigating Officer submitted a further report incorporating the offences punishable under Sec. 447 of the Companies Act, 2013 as well.

(2.) The crime was registered based on a private complaint submitted by the 3rd respondent in both the said Crl.M.Cs before the Sessions Court, Ernakulam, which is the Special Court designated as per Sec. 435 of the Companies Act, 2013, for trial of the offences punishable under the said Act.

(3.) The basic allegation in the complaint submitted by the 3rd respondent, which is produced as Annexure-A2 in Crl.M.C. No.5207/2021 are as follows: