ANEES H Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed u/s 439 of Code of Criminal Procedure seeking regular bail.

(2.) The petitioner is the accused in Crime No.87/2021 of Kayamkulam Police Station. The offences alleged are under Ss. 465, 468 and 471 IPC and Sec. 12(1)(b) of the Indian Passport Act.

(3.) The prosecution case in short is that the accused obtained a passport from the Regional Passport Office, Thiruvananthapuram on 16/6/2000 and concealing the same he obtained another passport from Riyadh by making false documents and thereby committed the offence.