T. INDIRA Vs. STATE OF KERALA

JUDGEMENT

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

(2.) In Crl. M.C No. 8847 of 2016 petitioner is the third accused and in Crl. M.C. No.2943 of 2017 petitioners are accused 4 and 5 in C.C.No.839 of 2016 on the file of the Judicial First Class Magistrate Court-II, Perinthalmanna. The petitioner in the first Crl. M.C was the Sub Registrar at Vandoor. The petitioners in the second Crl. M.C were clerks attached to that office. They are alleged to have committed the offences under Sections 468 , 471 and 477A IPC. The case was registered on the information given by the Sub Registrar, who succeeded the petitioner in Crl. M.C No.8847 of 2016. Document No.6036 of 2010 was registered at Vandoor Sub Registrar Office when the petitioners were working in that office. In the registered document the property was shown as 'Pattam' (lease). Later, the petitioners allegedly allowed accused 1 and 2 scribes to correct it as Jenmam(ownership) unauthorisedly and thus committed the offences mentioned above. The proceedings are sought to be quashed on the ground that the prosecution does not even propose to adduce any evidence to prove that the petitioners were involved in the commission of the offences.

(3.) Heard the learned senior counsel for the petitioners and the learned Public Prosecutor.