GIREESH P Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under Section 482 Cr.P.C challenging Annexure-I order passed by the Court of the Judicial First Class Magistrate-II, Perambra.

(2.) On 25.08.2019, at about 02.45 hours, a theft occurred in the granite extracting and crusher unit by name 'J & P Sand and Aggregate International Private Limited'. An amount of Rs.18,64,300/-, which was kept in the chest of the crusher unit, was stolen. A case was registered in relation to this incident as Crime No.531/2019 of Balussery police station under Sections 457, 461 and 380 I.P.C.

(3.) During the course of the investigation, the culprit was arrested on 06.09.2019 and an amount of Rs.17,99,300/-, which was part of the stolen money, was recovered on the basis of the information given by the accused. The money was produced before the court by the police.