M. K. BIJU Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application seeking regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the accused in Crime No.29/2022 of Crime Branch, Thrissur registered for offences under Ss. 406, 420, 409, 465, 468 and Sec. 471 r/w Sec. 34 of the Indian Penal Code, 1860.

(3.) The prosecution case is that, as the Manager of Karuvannoor Service Co-operative Bank, petitioner colluded with other accused and created forged documents and availed loan on the basis of the said forged documents in the name of the defacto complainant and her children and thereafter committed criminal breach of trust.