M. Aramugham vs. The State Of Kerala
Original PDF →[Dated this the 25th day of February, 2020] Petition under Section 482 Cr.PC.
Petitioner is the Managing Director of M/s.Cardamom Growersforever Pvt. Ltd. (‘the company’, for short), who is arraigned as the second accused along with the Company as the first accused in Crime No.537/2018 of Palarivattom Police Station for offences allegedly punishable under Sections 406, 420, 465, 468 and 471 read with Section 34 IPC.
The facts of the prosecution case as mentioned in Annexure-E FIR in brief are thus: M/s Cardamom Growers Federation (‘the firm’, for short), a firm of which the petitioner was a partner, holding a cardamom auctioneer licence issued by the Spices Board (‘Board’, for short) in the name of the firm, registered a new company, M/s Cardamom Growersforever Pvt. Ltd., before the
Crl.MC 3605/2018 3
Reproduced from the public record of the Kerala High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.