SANTHOSHKUMAR PALANTHONI 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.153/2020 of Alathur Police Station, Palakkad District. The above case is registered against the petitioner alleging offences punishable under Sections 420, 465, 468 and 471 of the Indian Penal Code.

(3.) The prosecution case is that, the petitioner is a 'B' Class contractor. He cheated the Government, by submitting a false treasury fixed deposit receipt of Rs.7,500/- as if, the same is a fixed deposit receipt for Rs.17,500/-, before the Assistant Executive Engineer as a security for the work to be done by him and secured work contract.