O. P. ACHUTHANKUTTY Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition filed under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code') for quashing the proceedings against the petitioners in the case registered as Crime No.799/2018 of Thrissur East police station.

(2.) The offences alleged against the petitioners are punishable under Sections 406, 420, 465, 468, 474 and 477A read with 34 I.P.C and 120B I.P.C. The petitioners 1 to 7 are the directors of the companies by name Punarjani Securities Limited, Aswini Hospital Limited and Aswini Health Care Limited. The 8th petitioner is said to be the Chief Accountant of Aswini Hospital at Thrissur. The case against the petitioners was instituted on the basis of the complaint made by the second respondent, who is a shareholder of the aforesaid companies.

(3.) The crux of the allegations against the accused in the case is that, pursuant to a conspiracy hatched by them, they have forged documents and misappropriated a total amount of Rs.5,57,99,135/- which belonged to the companies, of which they were the directors, and that they used the money for their personal purposes.