K. SUNDARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) All these applications are filed u/s 438 of Code of Criminal Procedure seeking pre-arrest bail.

(2.) The petitioners are the accused Nos. 1 to 5 in Crime No. 193/2022 of Palakkad Town South Police Station. BA No. 2868/2022 has been filed by the accused Nos. 1 to 3, BA No. 2880/2022 has been filed by the accused No. 4 and BA No. 2860/2022 has been filed by the accused No. 5. The offences alleged are under Ss. 423, 465, 468, 471 and 120B of the IPC.

(3.) The prosecution case in short is that the petitioners with the intention to cheat the de facto complainant forged documents in respect of the property situated in Re.Sy No. 556/4 of Kodumbu Village in Palakkad Taluk, used the same as original and filed a suit as OS No. 77/2017 before the Sub Court, Palakkad, obtained a decree and cheated the de facto complainant.