T. RAMKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) Application filed under Section 438 of the Code of Criminal Procedure.

(2.) Petitioner is the 2nd accused in Crime No.3072 of 2015 of Pathanamthitta Police Station registered for the offences punishable under Sections 467, 468, 471 and 420 r/w Section 34 of the Indian Penal Code.

(3.) Petitioner and the first accused are partners in a firm by name Kumar and Kumar Associates. They agreed to purchase an immovable property from one person. That agreement has become time barred. Subsequent to that the first accused, allegedly without the knowledge of the second accused, entered into an agreement with the defacto complainant to sell the property and received 77 lakhs of rupees.