MUMTAZ MUNEER Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) This petition is filed under Section 482 Cr.P.C challenging Annexure-A8 order passed by the Judicial First Class Magistrate- II, Kannur.

(2.) On 26.06.2019, at about 05.00 hours, the Inspector of Police, Valapattanam conducted search of house No.XI/151 of Azheekode Grama Panchayat. He found currency notes of the value of Rs.13,45,500/- concealed under a cot in the bed room of that house. He seized the currency notes as per a search list and registered Crime No.616/2019 of Valapattanam police station under Sections 102 Cr.P.C read with 392 and 395 I.P.C against one Muneer and his son Hiyas.

(3.) The petitioner is the wife of the above mentioned Muneer who is the first accused in the case. She filed Annexure Crl. A7 application under Section 451 Cr.P.C in the court below for releasing the money to her interim custody. As per Annexure-A8 order dated 04.09.2019, the learned Magistrate dismissed the aforesaid application. Aggrieved by the aforesaid order, the petitioner has approached this Court with this petition under Section 482 Cr.P.C.