SHAFEEK, Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for pre-arrest bail.

(2.) The petitioner is the 1st accused in Crime No.328/2016 of Eravipuram Police Station, registered for the offences punishable under Sections 465, 468, 471, 419 & 420 r/w 34 of the Indian Penal Code and Section 12(1)(b) of the Indian Passport Act.

(3.) The prosecution case is that in the year 2001, the petitioner had forged certain documents and produced the same before the Passport Authorities so as to secure a passport and he thus committed the aforesaid offences.