AJITHA MONY Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are accused Nos.2 and 3 in Crime No.335/2019 of Balaramapuram Police Station registered for the offences punishable under Sections 120B, 420, 468 and 471 and r/w Section 34 IPC.

(2.) The prosecution allegation can be briefly stated thus:-

(3.) The petitioners have filed this application under Section 438 Cr.P.C.