KS CHANDINI Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is the accused in Crime No.1045/2011 of Perumbavoor Police Station, Ernakulam District. THE offences alleged against her are under sections 465, 471, 409 and 420 of IPC.

(2.) THE petitioner was working as Assistant Manager of Union Bank of India, Perumbavoor. THE allegation is that she forged the signature and committed misappropriation of Rs. 56,25,000/-. She has been in custody from 05.05.2012. THE learned counsel for the petitioner submits that the entire amount as stated above has already been deposited by the petitioner and her family members. THE learned counsel for the petitioner further submits that for depositing the amount, her house and all other properties had to be disposed of by the petitioner and her husband. THE petitioner and her family members are now stated to be residing in a rented house.