SHAREENA M.P. Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

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

(2.) The 1st applicant is the wife of the 2nd applicant. They have been arrayed as accused No 1 and 2 in Crime No 660 of 2019 of the Kunnamangalam Police Station registered under Sections 120 (B), 406, 409, 419, 420, 464, 471 r/s Section 34 of the IPC. The 3 rd accused is the daughter of the applicants who was granted pre arrest bail by the Court of Sessions.

(3.) A complaint was lodged by the Secretary of the Kunnamangalam Urban Co-Operative Society Limited No D 2750 before the learned Magistrate which was forwarded to the police under Section 156 (3) of the Cr.P.C leading to the registration of the crime referred above.