SMRITHY GEORGE Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the first accused in CC No. 1806/2015 on the file of the Judicial Magistrate of the First Class, Kalamassery. She is facing prosecution for having committed offences punishable under Ss. 408, 418, 427, 464, 477A, and 120B, read with Sec. 34 of the Indian Penal Code.

(2.) The above case arose from a complaint filed by M/s. Sai Service Pvt. Ltd. before the learned Magistrate, which was forwarded to the police under Sec. 156(3) of the Code of Criminal Procedure ("Code" for brevity). After completing the investigation, the final report was filed.

(3.) The prosecution alleges that the petitioner, while working as an employee in "Maruti True Value," a subsidiary unit under Sai Service Pvt. Ltd., of which the de facto complainant was the General Manager, entered into a criminal conspiracy during the period from November 2013 to October 2014 and thereafter manipulated and fabricated records to gain incentives.