SHAMSHEER AND ANOTHER Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under section 439 of the Code of Criminal Procedure, 1973.

(2.) The petitioners herein are the accused Nos. 5 and 6 in Crime No.4790 of 2017 of the Aluva East Police Station, registered under Sections 406 and 420 r/w. Section 34 of the IPC.

(3.) The prosecution allegation is that the petitioners herein are the employees of M/s. SNK Corporation Limited. They had an office at Aluva. According to the de facto complainant, during the period from 31.12.2014 to 30.08.2017, the Company received a sum of Rs. 50,000/- from the de facto complainant. He was assured that the said amount would be repaid with 100% appreciation within a period of 8 1/2 years and during the said period, he would be entitled to medical insurance. On the failure of the accused to fulfil the obligations, a complaint was filed and the Crime was registered.