ISMAIL ABDUL REHIMAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is arraigned as the 2nd accused in Crime Nos.431/2017, 428/2017 and 429/2017, the 1st accused in Crime No.409/2017, and the 3rd accused in Crime No.365/2017 of the Trithala Police Station. One Sanoop is the 1st accused in all the crimes, except in Crime No.409/2017.

(2.) Heard the learned Senior Counsel for the petitioner and the learned Public Prosecutor, and perused the statement filed by the Inspector of Police, Pattambi, in these matters.

(3.) It has been pointed out that the petitioner was gainfully employed in Dubai, and he has close association with the Royal family. He has been conducting various business also. The aforesaid Sanoop went to Dubai and he had got acquainted with the petitioner. The petitioner aided him in procuring a job. It so happened that Sanoop committed criminal breach of trust and defrauded and cheated the petitioner, and an amount around Rs.6 Crores of Indian Rupees belongs to the petitioner was taken away by the said Sanoop. Similarly, he had obtained various amounts from various members of the public from his native place, while he was working in Dubai. The said Sanoop issued cheques to the petitioner for repayment of the amounts cheated by him. The said cheques, on presentation returned dishonoured, for which complaints were duly filed by the petitioner before the Dubai police and crimes have been registered there against Sanoop. In the meantime, the said Sanoop absconded from Dubai and came over here.