V.USHA Vs. STATE OF KERALA

JUDGEMENT

(1.) Dated this the 24th day of August 2020 This Bail Application filed under Section 438 of Criminal Procedure Code was heard through Video Conference.

(2.) Petitioner is the accused in Crime No.359/2019 of Pudunagaram Police Station. The above case is registered against the petitioner alleging offences punishable under Sections 465, 466 and 468 IPC.

(3.) The prosecution case is that while the petitioner was working as Village Officer at Koduvayur Village I for the period between 2.6.2010 to 16.5.2013, she issued several possession certificates contrasting the particulars contained in the basic tax register and Thandaper by showing unauthenticated S.A number and wrong category of land and thus committed the offence.