SANU SURENDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under ? 438 of the Cr.P.C.

(2.) The applicant herein is the accused in Crime No. 914 of 2018 registered at the Attingal Police Station. In the aforesaid crime, he is being proceeded against for having committed offence punishable under ?? 465, 467, 468, 471 & 420 of IPC.

(3.) The de facto complainant is the Manager of Talent Academy, Trivandrum which has various branches elsewhere. Applicant is in-charge of the Academy at Attingal. The establishment is run on a leased premises and the applicant was entrusted with the payment of rent to the owner of the building. The allegation is that by creating forged receipts, the applicant misappropriated a sum of Rs 45,000/- which was entrusted with him towards payment of rent.