SHINE VIJAYAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners herein, who are husband and wife, are the accused Nos. 1 and 2 in Crime No.49 of 2011 of Kilikolloor Police Station. They are accused of having committed offence punishable under Section 420 read with 34 of the IPC.

(2.) In this petition filed under Section 482 of the Code of Criminal Procedure, (hereinafter referred to as the Code for brevity), the petitioners challenge Annexure-A9 order passed by the learned Magistrate under section 105(C) & (E) of the Code confirming the attachment of an item of property identified to have been derived from the proceeds of a crime .

(3.) In view of the nature of contentions raised , it is apposite to have a brief look at the allegation based on which the above crime was registered.