BABU.P. Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 438 of the Code of Criminal Procedure.

(2.) The applicant herein is the 2 nd accused in Crime No.918 of 2018 of the Puthencruz Police Station, registered under Sections 406 , 420 read with Section 34 of the IPC.

(3.) The aforesaid crime was registered based on information furnished by Dr. George, a retired doctor. According to the defacto complainant, his elder daughter completed her M.B.B.S course in the year 2014 and was working in the Medical College Hospital, Kozhikode as a tutor. The 1st accused, Sri. Renjith approached the defacto complainant and he was induced to believe that he has acquaintance with certain persons who would be able to secure PG admission for his daughter. According to the de facto complainant, the applicant and Sri.Ashokan, who was working as a clerical staff in the Directorate of Medical Education, Thiruvananthapuram were the persons whose names were made mention of by the 1st accused. Believing his words, the defacto complaint is alleged to have transferred a total sum of Rs.55 Lakhs as suggested by the 1st accused to the account of the applicant. Later, when the admission was not provided, he tried to contact the accused and when they did not respond, he set the law in motion.