DR P G MENON Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under Section 438 of the Code of Criminal Procedure.

(2.) The 1 st petitioner is a nonagenarian and is a reputed homeopath. The 2 nd petitioner is the son of the 1 st petitioner and he is also pursing the same profession. They have been arrayed as accused Nos. 1 and 2 in Crime No.1069 of 2017 of the Palakkad Town North Police Station . The offence alleged are under Section 376 of the IPC.

(3.) The 1st petitioner is a widower. His wife had expired in the year 2009. After her death, the petitioners employed the de facto complainant and she has been working as house maid for the past more than a year. On 10.9.2017 at 7 a.m., the 2 nd petitioner was called over phone by the 1 st petitioner and he was told that about 65 sovereigns of gold ornaments worth about 15 lakhs kept in the pooja room had been stolen by someone. The 2 nd petitioner rushed to the police and gave a statement based on which Crime No. 946 of 2017 on 10.9.2017 of the Palakkad Town North Police Station was registered under Section 457, 380 and 461 of the IPC.