SAJ Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the 2nd accused in C.C.No.1874 of 2015 of the Judicial Magistrate of First Class-I, Nedumangad. The father of the petitioner, is the 1st accused. They are proceeded against for having committed offence punishable under Sections 420 and 406 read with Section 34 of the IPC. In this petition filed under Section 482 of the Code of Criminal procedure, the petitioner seeks to quash all further proceedings in the aforesaid case.

(2.) The gist of the prosecution allegation is that the accused had received a sum of Rs.50,000/- from the de facto complainant by assuring him that his son would be provided with an overseas VISA for employment at Dubai. CW2 was taken to Dubai on 29.4.2010 and his passport and other certificates were taken from him. It is alleged that the assured job was not provided to CW1 and thus the accused had committed the offence.

(3.) Heard the learned counsel appearing for the petitioner as well as the learned Public Prosecutor. Though notice was issued to the de facto complainant he has not entered appearance.