CHELLAMMA Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application filed by the 7th accused in C.C. No. 2710 of 2009 on the file of the Judicial First Class Magistrate Court -III, Punalur to quash the proceedings as against the petitioner under Section 482 of Code of Criminal Procedure.

(2.) IT is alleged in the petition that the petitioner has been arrayed as 7th accused in Crime No. 218 of 2001 of Punalur Police Station along with others alleging offences under Sections 465, 467, 471, 120B, 511 of 420 read with Section 34 of Indian Penal Code. The allegation is that a death certificate issued from the Punalur Municipality showing that one Sara Williams died on 12.10.2000, where as a matter of fact, she did not really die and the death certificate has issued from the Punalur Municipality to claim insurance benefits from HSBC Bank in London.

(3.) CONSIDERING the nature of relief claimed, this Court fell that the case can be disposed of at the admission stage itself, after hearing the counsel for the petitioner and learned Public Prosecutor and also after getting a report from the concerned court regarding the pendency of the case. Accordingly, a report has been obtained from the Judicial First Class Magistrate Court -III, Punalur. The Learned Magistrate send a report which reads as follows: -