BABY MATHEW 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.93 of 2020 of Ponkunnam Police Station. The above case is registered against the petitioner alleging offences punishable under Sections 420 and 465 read with Section 34 IPC.

(3.) The prosecution case is that the accused persons with necessary animus to cause loss to the defacto complainant, have entered into a licence arrangement with the defacto complainant and his wife in respect of 38.5 cents of land belonging to the defacto complainant for conducting the business therein in the name 'Solar Steels'. The prosecution would allege that the accused persons have received a notice for payment of one time tax and endorsed the signature of the defacto complainant therein without informing him. Further the accused persons forged the signature of the defacto complainant and his wife for filing applications in connection with one time tax and paid two instalments of the one time tax and thereafter, evaded payment of Rs.92,700/- which the defacto complainant had to pay ultimately. Hence it is alleged that the petitioner committed the offence.