K.R. RANJITH Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the third accused in the case registered as Crime No. 1348/2018 of the Ranny Police Station under Sections 420, 468 and 471 read with 34 IPC.

(3.) The prosecution case is that the first and the second accused produced a forged receipt for payment of tax in respect of a property and also a certificate dated 09.10.2018 purported to have been issued by the Village Officer, Perunadu Village before the Forest Range Officer, Ranny for the purpose of obtaining permission for cutting teak trees. It is alleged that the third accused was the person who created the fake documents which were produced by the first and the second accused before the Forest Range Officer. The fake documents contained the forged seal of the Village Office also.