RAMACHANDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed by the petitioner, who is the sole accused in Crime No.1174/2022 of Thenmala Forest Range Office, Kollam, under Sec. 439 of the Code of Criminal Procedure, wherein he alleged to have committed offences punishable under Ss. 406, 420 468 and 471 of the Indian Penal Code.

(2.) Heard the learned counsel for the petitioner as well as the learned Public Prosecutor.

(3.) The prosecution case is that the petitioner, who had worked as Clerk at S.B.I, Thenmala Branch, with dishonest and deceitful intention, transferred Rs.6,23,600.00 to the account of one Santhosh Kumar from the account of Vijayakumar having account No.67076614438 by forging vouchers for the same. Thereafter, Santhosh Kumar withdrew the amount during the period 6/1/2022 to 18/10/2022. On this premise, the prosecution alleges commission of offences punishable under Ss. 406, 420, 468 and 471 of the Indian Penal Code.