KUMARAVEL P. Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under section 438 of the Cr.P.C., 1973

(2.) The applicant herein is the accused in Crime No.1078 of 2013 of the Kollam East Police Station registered under Section 489 (B) and (C) on 27.05.2013. Investigation was later made over to the CBCID and the case was re-registered as Crime No.297/CB/KLM and PTA/2013.

(3.) The aforesaid crime was registered based on a complaint lodged by Sri.K.Balachandran, the Chief Manager of SBI Main Branch, Kollam. According to the de facto complainant, a sum of Rs. 3 lakhs was deposited by the applicant herein in the Kollam Branch of the SBI in favour of "Arudra Engineers Pvt. Ltd". It comprised of three wads of Rs. 1 lakh each. On verification, five currency notes, found in one wad were found to be fake. The police were alerted and the crime was registered.