SAJU C. PRABHAKARAN Vs. SUB INSPECTOR OF POLICE VAZHAKULAM POLICE STATION, ERNAKULAM DISTRICT AND ANOTHER

JUDGEMENT

(1.) This petition is filed under section 438 of the Code of Criminal Procedure, 1973.

(2.) The petitioner herein is the accused in Crime No.183 of 2018 of the Vazhakulam Police Station, registered under Sections 406, 420, 468 and 471 of the IPC.

(3.) Aforesaid Crime was registered on the basis of a complaint filed by one Sindhu George, who alleges that she had availed a loan of Rs. 16,50,000/- from one Jose Uppoottil, for the purpose of treatment of her husband and towards security, she had handed over certain blank signed stamp papers to the aforesaid Jose. On 28.10.2016, she repaid a considerable portion of the amount to Jose. However, the documents which were entrusted as security were not returned. According to the de facto complainant, the petitioner herein who was an employee of the above Jose managed to obtain the blank signed stamp papers in a clandestine manner and had converted the same into an agreement for sale. No such agreement was executed and the same was brought into existence in a fraudulent manner by the petitioner herein.