DIANA P MATHEW Vs. BABU PHILIP

JUDGEMENT

(1.) The petitioner is the second accused in a prosecution and she has come to this court with this petition under Section 482 Cr.P.C, aggrieved by Annexure 4 order under which charges have been framed against her under Section 420 read with 34 I.P.C. Her father is the co-accused.

(2.) The crux of the allegation is that the accused persons, in furtherance of their common intention, defrauded the complainant. A loan was availed and misrepresenting a cheque to be that of the first accused, a cheque leaf of the second accused with the signature of the first accused was handed over to the complainant. This is the offence allegedly committed by the accused persons, in furtherance of their common intention.

(3.) After enquiry under Section 244 Cr.P.C, charges have been framed under Section 246 Cr.P.C. The petitioner has not chosen to challenge the said revisable order by filing any revision petition. The petitioner has come to this court with this application under Section 482 Cr.P.C to quash the charge raised against the petitioner.