SREEJITHA P. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition filed under Sec. 438 of the Code of Criminal Procedure, seeking pre-arrest bail.

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

(3.) The prosecution case as could be read out from the case diary produced by the learned Public Prosecutor is that, in between 1/10/2022 and 7/12/2022, the petitioner/accused herein forged Income Certificates of various persons through E-District Portal, taking note of the situation whereby online Income Certificates were made mandatory to get Social Security Pension to various persons.