ABDUL ALEEM Vs. STATE OF KERALA AND ORS.

JUDGEMENT

(1.) This is the second application for anticipatory bail filed by the petitioner under Section 438 of the Code of Criminal Procedure, 1973 (for short 'the Code').

(2.) The petitioner is the accused in the case registered as Crime No.1400/2017 of the Kasaba police station, Palakkad under Sections 468, 471 and 420 I.P.C.

(3.) The prosecution case is as follows: On 06.04.2016, the petitioner filed an application before the Village Officer, Elappully-II Village for granting possession certificate in respect of the property owned by his mother and his brothers. Along with the aforesaid application, he also filed the order dated 20.03.2013 passed by the Additional Tahsildar, Palakkad regarding conversion of the property as dry land. Possession certificate was issued to the petitioner on the basis of this application. Subsequently, it was found out that no such order had been passed by the Additional Tahsildar, Palakkad and that the order produced by the petitioner in the Village Office was a fake and fabricated document.