YESUDAS SAIMON Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners herein are accused Nos.1, 2, 3 and 5 in Crime No.670/2016 of Kuruppampady Police Station. The aforesaid crime has been registered for offence under Sections.120B, 417, 419, 420, 465, 468, 471, 477A r/w Section 34 of the IPC at the instance of the 2nd respondent herein.

(2.) The prosecution allegation is that, the petitioners as well as the 2nd respondent had purchased an item of property in their joint names and in violation to the agreement to invest money in the business, funneled the money elsewhere , and thus committed the offence. In this petition filed under S.482 of the Cr.P.C., the proceedings are sought to be quashed on the ground that the disputes have been resolved.

(3.) I have heard the learned counsel appearing for the petitioners and the respondents.