UMMERKUTTY Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is arraigned as the 1st accused in Crime No.1611 of 2021 of Kannur Town Police station registered for the offences punishable under Ss. 420, 465, 468 and 471 of the Indian Penal Code, has preferred this application for his release on bail.

(2.) The petitioner has been in custody since 26/11/2021.

(3.) The FIR as well the connected documents in this case would reveal that the 2nd accused had forged a document, for the purpose of cheating, as if it is a decree of the President of India, declaring that Kerala Municipalities Act, 1994 is void as the Act was passed without the concurrence of Council of Ministers. This document was produced by the petitioner as genuine knowing that it is a forged one before the Secretary of Kannur Corporation, from where a notice was issued to him in connection with certain disputes pending between him and his partners with respect to a building situated in the Kannur Corporation by name 'Shenoys' complex. The said forged document was also produced before the office of the Regional Fire Officer, Kannur who is entrusted with safety verification of the buildings. This forged document was created and produced by the accused for the purpose of cheating the officials and thereby committed the aforesaid offences.