LISSY N. Vs. STATE OF KERALA AND ORS.

JUDGEMENT

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

(2.) The petitioner herein is arrayed as the 3rd accused in Crime No. 686 of 2015 of Kilimanoor Police Station registered under Sections 420, 406, 409, 476 r/w 34 of the IPC.

(3.) On 21.5.2015, a complaint was filed by one Ajilal before the Circle Inspector of Police, Kilimanoor, complaining that his wife was persuaded by the 1st accused, a Mahila Pradhan Agent of the Pulimath Post Office, to join a Recurring Deposit Scheme and a sum of Rs.95, 000/- was collected from her in instalments. However, on enquiry, it was revealed that except for the first three instalments, not even a single paise had been credited in her account maintained at the post office. He alleged that a sum of Rs.91, 000/- collected by the 1st accused was misappropriated by her in a fraudulent manner. A crime was registered on 1.6.2015 under Sections 420 , 406 and 476 of the IPC.