NAZEEMA SALIM Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail under Section 438 of Cr.P.C.

(2.) The applicants are accused 1 and 2 in Crime No.1703/2020 of Paravoor Police Station for having allegedly committed the offences punishable under Sections 420, 468 and 471 of the I.P.C.

(3.) The prosecution case, in brief, is that the 1st applicant, who is having money lending business, was given a cheque for Rs.2 lakhs by the de facto complainant and the same was forged and altered into a cheque for Rs.20 lakhs and presented before the bank. It got dishonoured for want of sufficient fund. A complaint under Section 138 of the N.I.Act was also filed and the case is pending consideration before the Court.