CHAMPAKAVALLI Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the third accused in a prosecution under Section 420 I.P.C. It is said that she is a woman aged 72 years. She faces allegations under Section 420 I.P.C. along with her daughter and another. According to the petitioner, the petitioner is absolutely innocent. No notice of the pendency of the case has been received by her. She is blissfully ignorant about the case. Solely on the basis of an endorsement made by the police in the final report, warrant of arrest has been issued against the petitioner.

(2.) The petitioner is willing to appear before the learned Magistrate through counsel. She prays that the warrant may not be executed against her. She has a further contention that she does not deserve to stand the trauma of this prosecution as there is no material whatsoever against her.

(3.) Having considered all the relevant inputs, I am satisfied that a direction can be issued in favour of the petitioner under Section 482 Cr.P.C.