THALAYILLATH ABDULLA Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under Section 438 of the Code of Criminal Procedure.

(2.) The petitioners are the accused in Crime No.407 of 2019 of Kumbala Police Station, Kasaragod District, registered alleging offences punishable under Sections 420 , 465 , 468 and 471 read with Section 34 IPC.

(3.) According to the prosecution, accused Nos.1 and 2 are the business partners of a partnership firm run under the name and style "Vattukalam Chemical Industries". The defacto complainant and his brother also joined in the above partnership firm on 9.1.2014. According to the prosecution, accused Nos.1 and 2 created a forged document to show that the defacto complainant and his brother retired from the partnership firm. It is the further case of the prosecution that accused Nos.1 and 2 created another document to show that the firm is transferred in the name of accused Nos.3 to 5. The prosecution also says that these forged documents are produced before the Registrar of Firms. This is the prosecution case.