VINEESH M.A. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioners are the accused in Crime No.435 of 2019 of Panniyankara Police Station, Kozhikode District. The above case is registered against the petitioners alleging offences punishable under Sections 463 , 464 , 465 , 466 , 420 r/w. Section 34 of the Indian Penal Code (IPC).

(3.) The prosecution case is that, the car bearing No.KL-14-P-3577 owned by the defacto complainant was entrusted with 'Best Used Car' at Thiruvannur, Panniyankara wherein the 1st accused is a partner. The car was entrusted for sale. According to the prosecution case, accused 1 to 4, in furtherance of their common intention forged the signature of the defacto complainant and prepared a sale agreement and produced the same before the civil court and obtained orders. Hence, it is alleged that, the accused committed the said offences.