T.P RAMESHKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under ?439 of the Cr.P.C.

(2.) The applicant herein is the sole accused in Crime No.247 of 2018 registered at the Agali Police Station under Sections 406 and 420 of the IPC.

(3.) It is the case of the prosecution that the applicant herein had entered into an agreement with the de facto complainant in connection with a transaction involving the sale of a bus and agreed to transfer a sum of Rs.25,96,000/- to him. However, he transferred only a sum of Rs.5 lakhs and kept the balance outstanding. This led to the lodging of the complaint and the consequent registration of the crime.