SARAMMA K Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners herein are accused Nos.1 and 2 in Crime No.384 of 2018 of Manjeswar Police Station for offences punishable under sections 420 and 506(ii) of the Indian Penal Code.

(2.) Defacto complainant stood as a surety for the first petitioner. The loan was availed by the first petitioner to enable the second petitioner to purchase an autorikshaw. Later, default was committed and arbitral proceedings were initiated. Petitioners herein has approached this Court contending that the petitioners have never threatened the defacto complainant. Apprehending arrest, petitioners herein have approached this Court.

(3.) According to the learned counsel for the petitioners, essentially, the dispute discloses only a dispute of civil nature. It was contended that, substantial amount has been paid and the parties are entering into a settlement.