SESSY XAVIER Vs. STATE OF KERALA

JUDGEMENT

(1.) One fine morning the Bar Association, Alappuzha received an anonymous letter alleging that the petitioner, a lady who is not a graduate in law and not enrolled as an Advocate before the Bar Council of Kerala, is practising in the Courts in the District. Then the Bar Association without delay decided in setting the law into motion by lodging a complaint. Pursuant to the complaint forwarded by the Bar Association, Alappuzha, Crime No. 474 of 2021 has been registered by the North Police Station, Alappuzha against the petitioner for having committed offences punishable under Sections 417, 419 and 420 of the Indian Penal Code. Apprehending arrest in connection with the said crime, the petitioner has approached this Court with this application under Section 438 of the Code of Criminal Procedure.

(2.) The prosecution case in a nutshell are as follows:

(3.) Heard Adv. Roy Chacko, the learned counsel for the petitioner, Adv. B. Pramod, the learned counsel for the additional 3rd respondent and Smt. Sreeja V, the learned Senior Public Prosecutor. Perused the records.