SWAPNA PRABHA SURESH Vs. STATE OF KERALA

JUDGEMENT

(1.) Both these Crl.M.Cs. are filed by the same petitioner who is the accused in two crimes which contain allegations of similar nature.

(2.) Crl.M.C.No.3777/2022 is filed by the petitioner for quashing Annexure-A1 F.I.R. registered by the Contonment Police Station, Thiruvananthapuram in Crime No.645/2022. The offences alleged against the petitioner who is the 1st accused and another are under Ss. 120B and 153 of Indian Penal Code (IPC). Subsequently, a further report was submitted by the Police incorporating Ss. 464,469,505(1)(b) r/w. Sec. 34 of the IPC. The Investigation in the aforesaid case is in progress. Crl.M.C.No.4005/2022 has been filed challenging Annexure-A2 F.I.R. in Crime No.423/2022 of Palakkad Cusba Police Station and the offences alleged are under Sec. 505(1)(b) and 465 of IPC and also under Sec. 65 of the Information Technology Act, 2000.

(3.) The facts which led to the filing of these Crl.M.Cs. are follows: