GEETHA RANI Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the 2nd accused in crime No.2272/2020 of Chavara Police Station, which was registered against her and other accused for the offences punishable under Ss. 465, 468, 471, 420 read with Sec. 34 of the Indian Penal Code.

(2.) The allegation against the accused persons are that they have collected certain amounts from the defacto complainant offering him a job in Kerala Mines and Minerals Limited, Chavara. It was also alleged that, the accused persons have also created forged documents purporting to be that of the said Company.

(3.) As part of the investigation, certain articles were seized from the possession of the petitioner, at the time of arrest, which are as follows: