SINDHU PRAKASH Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application filed by the petitioner seeking direction to consider and dispose of the bail application and release the petitioner on bail in C.C.No.108 of 2012 on the file of the Chief Judicial Magistrate's Court, Pathanamthitta under Section 482 of the Code of Criminal Procedure.

(2.) IT is alleged in the petition that the petitioner is arrayed as 2nd accused in C.C.No.108 of 2012 pending before the Chief Judicial Magistrate's Court, Pathanamthitta which originated on the basis of Crime No.384 of 2012 of Pathanamthitta Police Station alleging offence under Section 420 read with Section 34 of the Indian Penal Code along with her husband who was arrayed as 1st accused.

(3.) CONSIDERING the nature of relief claimed by the petitioner, this Court felt that the petition can be disposed of at the admission stage itself after hearing the learned counsel for the petitioner and the learned Public Prosecutor.