AJAY Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under Section 482 of the Code of Criminal Procedure ("the Code" for brevity) with a prayer to quash the proceedings pending against the petitioners.

(2.) The petitioners herein are the accused in Crime No.597 of 2018 of the Wadakkancherry Police Station, registered under Sections 406 and 420 r/w. Section 34 of the IPC.

(3.) The prosecution allegation is that the petitioners cheated the 2nd respondent by offering a job in the Jet Airways at Cochin International Airport and received Rs.44,000/- from her.