SYED TAHSEENUL HASSAN Vs. PAUL GEORGE

JUDGEMENT

(1.) This petition is filed under S.482 of the Code of Criminal Procedure ( hereinafter referred to as 'the Code' ) with a prayer to invoke the extraordinary inherent powers and to quash the pending criminal proceedings.

(2.) The petitioners herein are the accused Nos.1 and 2 in Crime No.928 of 2016 of Central Police Station, Ernakulam. The aforesaid crime has been registered at the instance of the 1st respondent alleging offences punishable under Sections 406 and 420 read with Section 34 of the IPC.

(3.) The petitioners herein are the Director and Branch Manager respectively of M/s Credo Careers Private Ltd. According to the prosecution, on the basis of the assurance that admission would be secured to the daughter of the 1st respondent in a College in Central America, with all infrastructural facilities, a sum of Rs.4,40,000/- was obtained from him. When it was revealed later that the assurances were false , the law was set in motion based on which the aforesaid crime was registered.