FATHIMA HIBA Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 438 of the Cr.P.C.

(2.) The applicant herein is the 9 th accused in Crime No.549 of 2018 of the Thaliparamba Police Station. In the aforesaid crime, she along with others are accused for having committed offences punishable under Sections 474 , 447 , 464 , 466 , 368 , 420 and 120B r/w. Section 149 of the of the IPC.

(3.) She had approached this Court earlier along with the rest of the accused and by Annexure-C order dated 09.10.2018, this Court, after evaluating the facts and circumstances, and after hearing the applicant as well as the de facto complainant and the learned Public Prosecutor, had dismissed the application. It was held as follows in paragraph 7 of the order: