LAWS(KER)-2021-12-65

MUHAMMEDALI Vs. STATE OF KERALA

Decided On December 09, 2021
Muhammedali Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) This is an application for pre-arrest bail under Sec. 438 Cr.P.C. filed by the petitioners/A1 and A2 in Crime No.31/2021 of Cherpulassery Police Station, Palakkad District. The petitioners are alleged to have committed the offences punishable under Ss. 419, 465, 468 and 471 r/w Sec. 34 IPC and also under Sec. 12(1)(b) of the Passport Act.

(2.) The prosecution case is that the first petitioner/A1 obtained a passport in his name using the documents in the name of his brother/the second petitioner/the second accused.

(3.) The allegation is that several documents were fabricated for the purpose of obtaining a passport in the name of the first petitioner/A1. Hence, the petitioners/accused are alleged to have committed the offence punishable under the above mentioned Sections.