AHMED KABEER PP Vs. STATE OF KERALA

JUDGEMENT

(1.) Apprehending arrest in Crime No.600 of 2023 of Bekal police station, Kasargode District, registered for offences punishable under Ss. 420, 465, 468 and 471 of the Indian Penal Code, the petitioner has filed this petition.

(2.) The prosecution allegation is that the defacto complainant, while working in Gulf countries, had entrusted the accused, who is none other than his brother's son, a cheque book, to facilitate transactions for meeting homely needs. Misusing the cheques and forging signatures, the accused withdrew a total of Rs.20,36,390.00 from the main branch of Pallikkara Service Co-op bank from 17/7/2020 to 13/4/2023 and thereby committed the above offence.

(3.) The learned counsel appearing for the petitioner, the learned counsel for the defacto complainant and the learned Public Prosecutor were heard.