LAWS(KER)-2009-5-77

THOMAS MATHEW Vs. S I OF POLICE

Decided On May 05, 2009
THOMAS MATHEW Appellant
V/S
S I OF POLICE Respondents

JUDGEMENT

(1.) THE petitioner who is the accused in Crime No. 203 of 2009 of Mala Police Station for offences punishable under sections 406 and 420 I. P. C. seeks to quash the F. I. R. and resultant proceedings.

(2.) IT is too early to accept the petitioner's case that the allegations made by the 2nd respondent in the F. I. Statement are false. This Court will be loathe to interfere with the investigation pursuant to the registration of an F. I. R. If the case ends in a charge-sheet and the Magistrate concerned takes cognizancee of the offences and issues summons to the petitioner without any justification, the petitioner can move the appropriate court for appropriate reliefs. With the above liberty, this M. C. is dismissed.