SUNILKUMAR M.V. Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under Section 438 of the Code of Criminal Procedure.

(2.) The petitioners herein are the accused Nos. 1 and 2 in Crime No.917 of 2017 of the Guruvayoor Temple Police Station, registered alleging offence punishable under Sections 406 , 420 , 506 , 294(b) read with Sec.34 of the IPC .

(3.) The de facto complainant was the lessee of two shop rooms situated at East Nada, Guruvayoor where a business in the name and style as M/s.Lakshmi Sweets was being conducted. The shop rooms were handed over to the 1st petitioner on the strength of an oral lease on condition that he shall pay Rs.2000/- daily towards rent and also bear the monthly electricity charges. On 27.11.2017 at 4 p.m, when the de facto approached the 1st petitioner for the defaulted dues, it is alleged that the petitioners threatened her and refused to part with the amount legally due. On these allegations the aforesaid crime was registered.