ASMABI Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the second accused in C.C.No. 406 of 2011 on the file of the Judicial First Class Magistrate Court-II, Perinthalmanna which has been registered for offences under Sections 406, 419, 420, 468, 471, 209 and 201 r/w Section 34 IPC. In the first investigation, there was only one accused and the petitioner was not an accused in it. But in the further investigation, the police filed a final report to the effect that she is also involved in the commission of the offences. Thus there are two final reports before the learned Magistrate. The prayer of the petitioner is to quash the proceedings in the lower Court.

(2.) Heard both sides.

(3.) In the first report filed before the learned Magistrate under Section 173(2) Cr.P.C, the petitioner was not an accused and in the supplementary report filed under Section 173(8) Cr.P.C, she has been made an accused. The submission of the learned counsel is that the second report is invalid and illegal and it should be quashed.