SHYJU G. J Vs. STATE OF KERALA

JUDGEMENT

(1.) These are applications for anticipatory bail filed under sec. 438 of the Code of Criminal Procedure, 1973.

(2.) Petitioner in B.A. No.4828 of 2023 is the first accused in Crime No. 814 of 2023 of Kattakada Police Station, Thiruvananthapuram, while petitioner in B.A. No. 4362 of 2023 is the second accused in the said crime. Petitioners are hereafter referred to as first and second accused, respectively.

(3.) The first accused was the Principal of the Christian College, Kattakada, while the second accused is a first year degree student of the said college. Crime No. 814 of 2023 was registered on 21/5/2023 on the basis of a complaint submitted by the Registrar of Kerala University, under whom the Christian College is affiliated. As per the FIR, the accused had, with the common intention to enable the second accused to participate in the Kerala University Union elections, created false documents and committed criminal breach of trust and cheating by forging the election documents of the Christian College, Kattakada and the first accused forwarded those forged documents to the Kerala University to enable the second accused to participate in the University Union elections, resulting in damage to the reputation of the Kerala University and eroding the sanctity of the election process of the University and the accused had acted in concert with each other and thereby committed the offences under Sec. 409, 419, 420, 465, 468 and 471 read with sec. 34 of the Indian Penal Code, 1860.