BARJA Vs. MEETHAL UMMI

JUDGEMENT

(1.) This is a petition filed under S.482 of the Criminal Procedure Code for quashing the complaint in C.C. No. 18 of 1985 on the file of the Judicial First Class Magistrate I, Tellicherry on the ground that the complaint has not disclosed an offence punishable under S.420 of the Indian Penal Code, for which it was filed, so far as the petitioner is concerned.

(2.) The complaint was filed by the first respondent against the petitioner as the first accused and her brother as the second accused. The allegation is that both of them cheated her and dishonestly induced her to deliver Rs. 14,000/- assuring that a Visa will be arranged to her son inlaw for the purpose of going to the gulf countries in order to seek employment.

(3.) Annexure A is the complaint. A reading of Annexure A shows that there are positive allegations containing all the ingredients necessary for constituting an offence punishable under S.420 of the Indian Penal Code as against both the accused namely the petitioner and her brother.