SREELATHA Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner has been arrayed as the sole accused in Crime No.155/2019 of Mavelikkara Police Station, which was initially registered for offences punishable under Secs.408, 420, 468 and 471 of the IPC . The said crime has been registered on the basis of a statement given by the Sub Divisional Inspector of the Postal Department, Mavelikkara. Police after investigation has now deleted the offences as per Secs. 468 and 471 of the IPC , and the subsisting offences are those under Secs. 408 and 420 of the IPC .

(2.) The prosecution case in short is that, the petitioner who has been temporarily working as Post Master in the Postal Department at Punnamoodu Branch Post Office had misappropriated an amount of Rs.42,850/- from various scheme deposits of several persons, etc.

(3.) Counsel for the petitioner would point out that the abovesaid allegations have been falsely foisted on her, and that the alleged misappropriation are stated to have happened for the period from 11.7.2018 to 26.9.2018 and the FIS is given to the Police only on 28.1.2019, and that there are very strict measures of auditing and inspection of accounts on every month in the Branch Post Office as per the strict rules of the Postal Department, and therefore if as a matter of fact, any such misappropriation had actually taken place, then the same would have been detected and disclosed immediately atleast by the end of the month concerned, and the very fact that these allegations are raised for the first time only as late as in the last week of January, 2019 would give a point that the abovesaid allegations are falsely foisted on the petitioner, etc.