RAMAN SHARMA Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners in Crl.M.C.No.1711 of 2024 are accused numbers 1,11,12,14,15 and the petitioners in Crl.M.C.No.3255 of 2024 are accused numbers 6,7,8,9 and 10 in C.C.No.1816 of 2017 pending in the Court of the JFCM-VIII, Ernakulam. The case originated from Crime No.238 of 2015 registered at the Maradu Police Station alleging commission of offences punishable under Ss. 406 and 420 read with Sec. 34 of the Indian Penal Code against three companies namely; 1. Colossal Projects Pvt.Ltd, New Delhi, 2. Unitech Ltd., New Delhi and 3. Unitech Ltd., Kundannoor Branch. The police, after investigation, filed final report alleging commission of the offences under Ss. 406 and 420 read with Sec. 34 of IPC against 15 named accused. Petitioners were arrayed as accused in their capacity as Directors and Officers of the two companies.

(2.) Crl.M.C.Nos.3230 and 1708 of 2024 are filed by accused numbers 5 to 9 and accused numbers 10,13 to 15 in C.C.No.27 of 2017, pending on the files of the JFCM VIII, Ernakulam. The case originated from Crime No.1664 of 2014 registered at the Ernakulam Town South Police Station.

(3.) The petitioner in Crl.M.C.No.875 of 2024 is the 2nd accused and the petitioners in Crl.M.C. No.2898 of 2023 are accused numbers 9 and 10 in C.C.No.480 of 2017 pending before the same court, which originated from a private complaint filed by the party respondent against the petitioners and 12 others.