JANCY Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are the accused in Crime No. 578 of 2021 of Uthamapalayam Police Station registered for the offences punishable under Sections 294(b), 417, 406, 448, 442, 120B, 420, 506(ii) of the Indian Penal Code.

(2.) The case of the petitioners is that they are residing at Udumbanchola Taluk in Idukki District. The 1st petitioner is a lady aged 63 years and the 2nd petitioner, her son, is a Government employee working as an Upper Division Clerk in the Planning Department, Kerala at Udumbanchola Taluk. On the basis of a complaint lodged by the defacto complainant, Crime No. 578 of 2021 was registered before Uthamapalayam Police Station, Theni District, State of Tamil Nadu for the aforementioned offences.

(3.) Learned Counsel for the Petitioner submits that though they are totally innocent of the allegations levelled against them, they apprehend arrest in connection with the crime registered against them by the Uthamapalayam police and hence this application is filed under Section 438 of the Code of Criminal Procedure.