MATHEW Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners in Crl.M.C.No.1196 of 2016 are the accused Nos. 1 and 2 and the petitioner in Crl.M.C.No.5571 of 2016 is the 3rd accused in C.C.No.39 of 2010 on the file of the Judicial Magistrate of 1st Class, Erattupetta. They are being proceeded against for having committed offences punishable under Sections 120(b),465, 467, 471, 419 and 420 of the IPC. The 3rd respondent in these cases is the de facto complainant.

(2.) The 3rd respondent is the owner of an item of property having an extent of 20 cents and the said property was entrusted with the father of the 1st petitioner. While the father of the said petitioner was laid up and was in a critical condition, the said document was allegedly taken away by the petitioners and it is alleged that the property was clandestinely transferred in the name of the petitioners herein. It is borne out from the records that the parties are near relatives.

(3.) Heard the learned counsel appearing for the petitioners, the respondents Nos.3 and 4 and the learned Public Prosecutor.