HILUR MUHAMMED Vs. STATE OF KERALA AND ORS.

JUDGEMENT

(1.) Petitioner herein is the accused in four separate crimes.

(2.) B.A. No. 5578/2015 is filed by the accused in Crime Nos. 1108/2015 of Valiathura police station (now registered as Crime No. 1041/2015 of Vanchiyoor police station) for offences punishable under Ss. 465, 468, 471, 420 and 34 of IPC. B.A. No. 5579/2015 is filed against Crime No. 1358/2015 of Nedumangad police station for offences punishable under Ss. 294(b), 406, 420, 467, 471, 506(ii) read with Sec. 32 of IPC. B.A. No. 5580/2015 is filed against crime No. 943/2015 of Medical College police station for offences punishable under Sec. 468, 471, 420 of IPC. B.A. No. 5582/2015 is filed against Crime No. 753/2015 of Pettah police station for offence punishable under Ss. 420 IPC.

(3.) The allegation in B.A. No. 5578/2015 is that the defacto complainant had entrusted his Eritiga car to the first accused on 29/10/2015 for running it on a rental basis on an agreed rent of Rs. 45,000/ - per month. The amount was paid by the first accused for few months. Thereafter, neither the monthly rent paid nor the vehicle was returned. In the meanwhile, the defacto complainant found the car in the house of the third accused. On enquiry, he was informed that the driver of the first accused and the 3rd accused, along with the first accused had pledged the car to the 4th accused for a total consideration of Rs. 1,50,000/ -. It was further found that the documents in relation to the vehicle were forged and the vehicle was pledged. Hence, crime was registered.