Hayana Sahadevan vs State Of Kerala
2021 Latest Caselaw 2984 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                THE HONOURABLE MR. JUSTICE P.SOMARAJAN

    WEDNESDAY, THE 27TH DAY OF JANUARY 2021 / 7TH MAGHA, 1942

                       Crl.MC.No.3141 OF 2020(C)

  AGAINST THE ORDER/JUDGMENT IN CC 472/2019 OF ADDITIONAL CHIEF
              JUDICIAL MAGISTRATE COURT,THALASSERY

          CRIME NO.107/2019 OF EDAKKAD POLICE STATION, KANNUR


PETITIONER/ACCUSED:

               HAYANA SAHADEVAN,
               AGED 41 YEARS,
               D/O C.SAHADEVAN,SHIVAM,ELAYAVOOR AMSOM,
               EDACHOWA ROAD, MELE CHOWA.P.O,
               KANNUR DISTRICT,KERALA.

               BY ADV. SRI.R.ROHITH

RESPONDENTS/COMPLAINANTS:

      1        STATE OF KERALA
               REPRESENTED BY PUBLIC PROSECUTOR,
               HIGH COURT OF KERALA-682031.

      2        NISAMUDHEEN.K.P,
               AGED 24 YEARS
               D/O RAFEEQ M.V,KUNJI PARAMBATH(H),
               MUZHUPILANGAD,KADAMBOOR(P.O),
               EDAKKAD,KANNUR DISTRICT,KERALA,
               PIN-670663.

      3        NABEESA.K.P,
               AGED 41 YEARS
               W/O RAFEEQ.M.V, KUNJI PARAMBATH(H),
               MUZHUPILANGAD,KADAMBOOR(P.O),
               EDAKKAD,KANNUR DISTRICT,KERALA-670663.


               PUBLIC PROSECUTOR SRI.E.C.BINEESH

     THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD           ON
27.01.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.MC.No.3141 OF 2020(C)             2




                                    ORDER

The sole accused came up under Section 482

Cr.P.C. against the registration of a crime under

Section 420 IPC in connection with receipt of an

amount of Rs.1,00,000/- under the guise of promise to

provide a job to the defacto complainant by providing

a Visa from the foreign country. No such Visa was

arranged as agreed. Even going by the allegation it

is clear that an amount of Rs.1,00,000/- was received

under the guise of arranging a Visa. That itself

show what is behind it. If the allegation are

proved, it will attract the offence under Section 420

IPC. Hence, Crl.M.C. is dismissed accordingly.

Sd/-

P.SOMARAJAN

JUDGE

MSP

APPENDIX PETITIONER'S/S ANNEXURES:

ANNEXURE I A TRUE COPY OF THE COMPLAINT PREFFERED BY THE 2ND RESPONDENT ON 15/2/2019 BEFORE THE ADDITIONAL CHIEF JUDICIAL MAGISTRATE COURT,THALASSERY AS CMP NO.402/19.

ANNEXURE II A TRUE COPY OF THE FIR IN CRIME NO.107/2019 OF EDAKKAD POLICE STATION.

ANNEXURE III A TRUE COPY OF THE CHARGE SHEET IN C.C.NO.472/2019 BEFORE THE HON'BLE ADDITIONAL CHIEF JUDICIAL MAGISTRATE COURT,THALASSERY.

RESPONDENTS ANNEXURES:NIL

//TRUE COPY//

P.A. TO JUDGE