SIVARAJAN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the 2nd accused in Crime No.58/2016 of Kothamangalam Police Station, Ernakulam alleging commission of offences punishable under Ss. 420, 465, 468 and 471 r/w Sec. 34 of the IPC.

(3.) The prosecution case is that, the 1st accused with the aid and help of the petitioner herein, forged the signature of one Binu P. Mathew who is the father of the de-facto complainant herein and caused to transfer two vehicles into the name of the 1st accused in this crime and thereby committed the aforesaid offences.