G. SAMPATHA RAO Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) The petitioner is accused No.14 in Crime No.300/2022 of Nedumbassery Police Station alleging commission of offence punishable under Sec. 370, 465, 468, 471 r/w 34 of Indian Penal Code.

(3.) The prosecution allegation is that, accused fraudulently and dishonestly committed forgery by making false documents such as Covid - 19 Vaccination certificate and false return tickets to go to Muscat from Nedumbassery Air Port in Air India Express No. IX 443. The accused were found in possession of false documents on 6/5/2022 morning 6.15 hours from Nedumbassery International Airport Departure Terminal and thereby accused committed the above said offence.