MERCY SAM Vs. STATE OF KERALA

JUDGEMENT

(1.) On 24.04.2019, Crime No.484 of 2019 of the Puthoor Police Station was registered under Sections 406, 120B and 420 read with Section 34 of the IPC on a complaint lodged by Pradeep Kumar, on the allegation that the accused Nos. 1 and 2 in the aforesaid crime approached him and by offering to deliver cashew kernels, received a sum of about Rs.50 lakhs.

(2.) In the course of investigation, it was revealed that Sri.Sam, the 2 nd accused in the crime, had handed over a portion of the money to his wife, the petitioner herein. She was thus arrayed as the 4th accused.

(3.) The petitioner was arrested by the police and she was enlarged on bail by Annexure-A3 order. Among other conditions, she was ordered to appear before the investigating officer on every Friday and Tuesday until final report is filed.