AZEEM Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 438 of Criminal Procedure Code was heard through Video Conference.

(2.) The petitioners are the accused in Crime No.401 of 2019 of Parippally Police Station, Kollam District. The above case is registered against the petitioners alleging offences punishable under Sections 420 , 465 and 471 read with Section 34 IPC. When this Bail Application came up for consideration, the counsel for the petitioners submitted that the first petitioner died in an accident after filing this Bail Application and therefore, he is not pressing the Bail Application of the first petitioner.

(3.) The allegation against the petitioners is like this : The deceased first petitioner is the husband of the defacto complainant. The second petitioner is the father in law of the defacto complainant. During the year 2017 and on 19.6.2018, the accused fraudulently and dishonestly used the defacto complainant's signature to obtain the building licence from Kalluvathakkal Grama Panchayat and thereby fraudulently created false document to obtain licence from Sales Tax Department and GST Department.