MANOJ VARGHESE Vs. STATE OF KERALA, REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA, ERNAKULAM, AND OTHERS

JUDGEMENT

(1.) Petitioner seeks quashment of final report in Crime No.754 of 2012, registered by Thrickodithanam Police, for offences punishable under Sections 403, 406 and 424 I.P.C.

(2.) Heard the learned counsel for the petitioner and the learned counsel appearing for the second respondent/erstwhile the State Bank of Travancore (Present, the State Bank of India). Learned Public Prosecutor is also heard.

(3.) Gist of allegations borne out from final report against the petitioner is that he was holding an international debit card, issued by the second respondent bank, in an account maintained by him with the bank. While he was abroad, he withdrew money from the account using the debit card in excess of the amounts contained in his account, knowing that he did not had that much money in his account.