SUNILKUMAR M G Vs. STATE OF KERALA

JUDGEMENT

(1.) A mass petition was submitted before the local authority, wherein the signature of the second respondent was affixed by his son Akhil. Initially, the crime was registered against the petitioner for the offence punishable under Section 465 and 471 IPC r/w Section 54 of Disaster Management Act, 2005 under the wrong impression that he is the person who had affixed and forged the signature of the second respondent in the mass petition. Later on, it was revealed that it is the son of second respondent Akhil who affixed the signature of his father in the mass petition. It is also submitted that he was subsequently arrayed as the additional accused in the crime. It was registered against the petitioner under a wrong impression. Hence the FIR as against the petitioner is hereby quashed. It is made clear that the police is at liberty to proceed against the remaining accused.

(2.) Crl.M.C. is allowed accordingly.