NAZEER Vs. STATE

JUDGEMENT

(1.) This is an application filed under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code') for quashing Annexure-A1 first information report in Crime No. 78/2019 of Yeroor Police Station, which is registered against the petitioner under Section 420 IPC.

(2.) The case against the petitioner has been registered on the basis of the first information statement given to the police by the second respondent. The material averments in his statement are as follows: The petitioner/accused came to his house and told him that he is working in gulf country. He made the second respondent to believe that he was ready to conduct business in partnership with the son of the second respondent who was in Oman. He told the second respondent that he would purchase goods from the shop of his son in Oman and give him the profit. Thereafter, the petitioner went to Oman and met the son of the second respondent. He took goods worth about Rs.30,00,000/- from the fruit shop of the son of the second respondent and sold them but he did not pay him the money.

(3.) Heard the learned counsel for the petitioner and the second respondent and the learned Public Prosecutor.