ABDUL GAFOOR Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The applicants herein are accused Nos. 1 to 3 in Crime No.480 of 2019 of the Kannanallore Police Station registered under Sections 406, 420 and 506 read with Section 34 of the IPC.

(3.) The aforesaid crime was registered at the instance of the additional 3 rd respondent. According to the de facto complainant, the applicants herein are the Manager and Managing Committee Member of Maideen Kunju Lebba Memorial Higher Secondary School, Kannanallore. In the month of April 2018, a sum of Rs.18 lakhs was allegedly paid by the de facto complainant to the 2 nd accused in the presence of accused Nos. 1 and 3 and the applicants herein had assured that he would be appointed as Full Time Menial in the school. On 1.6.2018, the de facto complainant was appointed. Though he had worked for almost a year, his wages and benefits were not disbursed. From 1.6.2019 onwards, he was not permitted to pursue his employment. It is on the strength of these basic facts, that the law was set in motion.