TAALA RAM BABU Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for Regular Bail.

(2.) The petitioner herein is arrayed as the 4th accused in Crime No.304/2022 of Nedumbassery Police Station, Ernakulam alleging commission of offences punishable under Ss. 370, 465, 468, 471 and r/w Sec. 34 of the Indian Penal Code.

(3.) The prosecution allegation is that, the petitioner herein has created forged visiting visas for accused Nos.1 to 3 for trafficking them to abroad. The persons who were reported before the Airport was apprehended by the Airport Authority. Thus the petitioner committed the above mentioned offences.