HILOOR MOHAMMED Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the 1st accused in crime No.1358 of 2015 of Nedumangadu police station and is also the sole accused in crime No.943 of 2015 of Medical College police station, Thiruvananthapuram.

(2.) Crime No.943 of 2015 is registered alleging offence punishable under Section 468, 471 and 420 of the IPC and crime No.1358 of 2015 has been registered alleging offence punishable under Section 294(b), 406, 420, 467 and 471, 506(1) r/w Section 34 of the IPC.

(3.) Both these cases revolve around a transaction which the petitioner had with the respective complainants in respect of a Mercedes Benz car having registration No.KL -02 -AK 999. B.A.3195 & 3210 of 2016 Incidentally the husband of the de facto complainant in crime No.943 of 2015 is the nephew of the de facto complainant in crime No.1358 of 2015. In both the cases, allegation is that the petitioner had transferred the car to the respective complainants after accepting huge sums of money by assuring that the loan outstanding with the HDFC Bank would be cleared.