SIBY MATHEW Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under Section 482 of the Cr.P.C.

(2.) The petitioner herein is the accused in Crime No.3459 of 2018 of the Pala Police Station, Kottayam. In the aforesaid crime, he is accused of having committed offences punishable under Sections 406, 408, 420, 468 and 471 of the IPC.

(3.) According to the 2nd respondent/ de facto complainant, an agreement was entered into between him and the petitioner as per which, the petitioner had agreed to advance money for purchasing used cars. As per the understanding, the profits were to be shared equally. In violation to the understanding between the parties, the petitioner is alleged to have transferred the ownership of two cars, which were purchased by the 2nd respondent.