MUHAMMED FAHMI P.K. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The applicants herein are the accused Nos. 1 and 2 in Crime No.549 of 2018 registered at the Panoor Police Station, under Sections 420 & 406 of the IPC.

(3.) The 1st applicant herein is the son of the 2nd applicant. The prosecution allegation is that the 1 st applicant herein induced the de facto complainant to invest a sum of Rs.2.22 Crores in Al-Amber Real Estate and Trading company, run by him at Quatar on an assurance that he would be paid a profit of 40% of the investment amount. When the amount as assured was not paid, a complaint was lodged leading to the registration of the Crime.