V.SURENDRAN 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. 681 of 2019 of Hosdurg Police Station, Kasaragod District. The above case is registered against the petitioner alleging offences punishable under Sections 465 , 468 , 471 and 420 of the Indian Penal Code (IPC).

(3.) The petitioner is a retired teacher. The prosecution case is that, the petitioner forged the signature of the headmaster of the school and obtained DCRG amount. It is also alleged that, he forged a non liability certificate and produced before the authorities for getting the DCRG.