S BAHULEYAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petition under Section 438 Cr.P.C.

(2.) Petitioner is the third accused in Crime No.228/CR/S1/05 of CBCID, OCW-1 Unit, Thiruvananthapuram alleging offences punishable under Sections 465, 468, 471 and 419 read with Section 34 IPC and Section 12 of the Indian Passports Act, 1967. Originally, the crime was registered as crime No.176/05 of the Valiyathura Police Station.

(3.) The allegation against the petitioner is that, while he was functioning as the Headmaster of the Lower Primary School, Mundanparambu, Keezhussery Sub District, Malappuram District, he issued extracts of admission registers of various persons by showing false entries regarding the date of birth in it for enabling them to acquire Indian passport.