KUSUM LATA Vs. STATE OF DELHI

JUDGEMENT

(1.) In these proceedings under Section 482 the petitioner is aggrieved by the order of the learned Additional Sessions Judge, by which her revision was rejected. The petitioner had sought for release of the sum of Rs. 3 lakhs. Her application under Section 451 Cr. P.C. was declined.

(2.) The second respondent, accused of committing offences under Sections 408/409/420/380/120B, Indian Penal Code i. e. of removing certain examination papers from the possession of the Central Board of Secondary Education and selling them to the co-accused. It was alleged that after his arrest, and pursuant to a disclosure statement, a sum of Rs. 3 lakhs was recovered from the premises of the present petitioner who is his mother.

(3.) The petitioner moved the trial Court for release of the amount contending that they belonged to her and that she was not connected with the allegations or the crime. The application also made disclosure of the source of income. However, the trial Court declined the request; that order was affirmed in revision.