MOHANAN K. Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 438 of the Code of Criminal Procedure.

(2.) The applicants herein are man and wife respectively and they have been arrayed as the accused Nos.1 and 2 in Crime No.774 of 2019 of the Chavara Police Station registered under Section 406, 420, 380 and 427 r/w. Section 34 of the IPC.

(3.) The aforesaid crime was registered based on a complaint lodged by the additional second respondent before the learned Magistrate which was forwarded to the police under Section 156(3) of the Cr.PC.