NAMEEL T.S. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioners are accused in Crime No.1085 of 2019 of Kadavanthra Police Station. The above case is registered against the petitioners alleging offences punishable under Sections 465 , 467 , 471 , 420 r/w Section 34 of the IPC.

(3.) The prosecution case is that the first petitioner with the help of the accused Nos.2 to 4 forged sublease agreement, cash receipt etc., and produced before GCDA to obtain possession of a building let out by GCDA to defacto complainant and thereby committed the aforesaid offences.