ANITHA SINGH Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused No.2 in C.C. No.1261 of 2017 of the Judicial First Class Magistrate Court, Wadakkancherry.

(2.) The offences alleged against the petitioner are punishable under Ss. 406, 420 and 34 of the Indian Penal Code.

(3.) Non-bailable warrant is pending against the petitioner.