LIJI THANKAPPAN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in Crime No.306 of 2019 of Velloor Police Station. The above case is registered against the petitioner alleging offences punishable under Sections 120B , 470 , 469 , 405 , 406 , 467 , 468 , 465 r/w. Section 34 of the Indian Penal Code (IPC).

(3.) The prosecution case is that the petitioner is a Junior Clerk in a Service Co-operative Bank. The 1st accused is the Secretary, the 3rd accused is the Accountant and the 4th accused is the President of the Service Co-operative Bank. The allegation is that the accused forged several false documents and allotted personal loan to several persons including their close relatives, in excess of the loan limit and without obtaining sufficient security.