THANUJA. P.A. Vs. STATE OF KERALA REPRESENTED BY ITS SECRETARY, HOME DEPARTMENT, GOVERNMENT SECRETARIATE, THIRUVANANTHAPURAM

JUDGEMENT

(1.) The petitioners have approached this Court seeking the following reliefs:

(2.) Heard the learned counsel for the petitioner and the learned Public Prosecutor and the learned counsel for the 4th respondent.

(3.) The petitioner is a native of Taliparamba in Kannur district. On 25.04.2017, she received an email from the account of her brother Sri.Vinoj, who works abroad. She was asked to transfer funds for the purpose of his wife's treatment. The mail was followed by another email with details of the bank account to which the fund was to be transferred. Ext.P1 is the copy of the email received by the petitioner.