MUHAMMED MUSTHAFA T. K. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 438 of the Criminal Procedure Code (Cr.P.C.) was heard through Video Conference.

(2.) The petitioner is the accused in Crime No.440 of 2021 of Kuttippuram Police Station. The above case is registered against the petitioner alleging offences punishable under Sections 420, 468 and 471 read with Section 34 of the Indian Penal Code and also under Section 66D of the Information Technology Act.

(3.) The prosecution case is that the accused, after availing a loan of Rs.30 lakhs from the Federal Bank, Kuttippuram for business purpose, made false and concocted entries in balance confirmation statement and corrected the sanctioned loan amount as Rs.4,23,04,580/-. Hence, it is alleged that the accused committed the offence.