(1.) This application is filed under section 439 of the Code of Criminal Procedure, 1973.
(2.) The petitioner herein, a 65 year old man, is arrayed as the 2nd accused in Crime No.1863 of 2017 of Thodupuzha Police Station, registered alleging offences punishable under Sections 406 and 420 r/w. Section 34 of the Indian Penal Code.
(3.) The 1st accused in the instant crime is the son of the petitioner herein. The accused are alleged to have approached the de facto complainant and offered to supply 1000 tonnes of sugar. On the basis of the said assurance, a sum of Rs. 77,50,150/- was transferred by the de facto complainant to the accused. However, they supplied only 79 tonnes of sugar and failed to deliver the balance. Alleging non-supply of sugar valued at Rs. 56,56,650/-, a complaint was filed based on which the Crime was registered.