MOHAMMED SHOAIB Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) This Bail Application filed under Section 438 of Criminal Procedure Code was heard through Video Conference.

(2.) The petitioner is the 1st accused in Crime No. 1463 of 2019 of Palarivattom Police Station, Ernakulam District. The above case is registered against the petitioner and another alleging offences punishable under Sections 406 and 420 read with Section 34 of the Indian Penal Code (IPC).

(3.) The prosecution case is that the petitioner is one of the Director of Autograde International Pvt. Ltd. having its office at Mamangalam, Ernakulam. The petitioner who is one of the Director along with the 2 nd accused, who is the Managing Director, received an amount of Rs. 2,18,89,621/- from the defacto complainant from April 2016 to April 2018 for the supplying of speed governors from the company Autograde International Pvt. Ltd. and has supplied only speed governors worth Rs. 2,04,09,810/- to the defacto complainant. It is further alleged that the defacto complainant was unable to sell the entire speed governors purchased by him and thereafter returned the speed governors worth Rs. 31,25,990/- back to the accused persons. Thus it is alleged that the defacto complainant was cheated by the accused persons for an amount of Rs. 46,46,601/-