MUMTAZ BEAGUM Vs. STATE OF KERALA

JUDGEMENT

(1.) Petition filed under Section 482 Cr.P.C.

(2.) The petitioner is the accused in Crime No. 1437 of 2013 of Eravipuram Police Station registered for the offences under Section 12(1)(b) of the Passport Act and Sections 420, 468 and 471 of the Indian Penal Code. The allegation is that producing the original certificates, which are required for issuing a passport, she obtained a passport in 1998. Later, she filed another application for a fresh passport and she produced forged documents in support of the application. The proceedings are sought to be quashed on the ground that the facts of the case do not attract the offence.

(3.) Heard the learned counsel for the petitioner and the learned Public Prosecutor and the learned Assistant Solicitor General.