VISWANATHAN E. AND OTHERS Vs. CHERUKULATHUR SERVICE CO

JUDGEMENT

(1.) Petitioners are the accused 2 to 4 in Crime No.135 of 2011 of Medical College Police Station, Kozhikode, registered for offences punishable under Sections 406, 420, 409 and 120(B) r/w Section 34 I.P.C.

(2.) Annexure B is the final report in the case. Allegations borne out from Annexure B is that the petitioners along with the first accused attempted to create pawn of spurious gold in Cherukulathoor Service Co-operative Bank Limited and thereby committed breach of trust and misappropriation and they attempted to siphon off Rs. 28,69,100/-. On the complaint of third respondent, the case was registered.

(3.) Heard the learned counsel for the petitioners and the learned counsel for the Service Co-operative Bank. Learned Public Prosecutor is also heard.