SUMAYYA RAHIM Vs. STATE OF KERALA

JUDGEMENT

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

(2.) in Crime No. 590/2018, registered at the East Police Station, Thrissur, for offences punishable under ? ? 468 and 471 of IPC.

(3.) According to the prosecution, information was received that a Honda City car and a Hyundai Grand i10 car, both sporting the same number plates, were parked in the parking area of "Casino Hotels", Thrissur. The vehicles were taken into custody and the accused, who were apparently the owners of the vehicle, were summoned. On investigation, it was revealed that the number-allotted to the Hyundai car was PY-03 A-1897 and a false number plate was affixed to avoid seizure of the vehicle by the finance company.