S.BABU Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner is the accused in Crime No. 64 of 2019 of Melparamba Police Station, registered for the offences punishable under Sections 403 and 409 IPC.

(2.) The prosecution allegation is that the petitioner, while working as Sub Post Master of Kalanad Post Office, committed misappropriation of an amount of Rs. 1,20,000/- (Rupees One Lakh Twenty Thousand Only) during the period from 17.06.2016 to 13.12.2016.

(3.) The petitioner has filed this application under Section 438 Cr.P.C.