KUNHAHAMMED K.M Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the 1st accused in Crime No.398/2016 of Areacode Police Station. The above case is registered against the petitioner alleging offences punishable under Sec. 465, 468, 471 r/w 34 of the Indian Penal Code and also under Sec. 12(1)(b) of the Passport Act.

(2.) When the matter was came up for consideration, learned Public Prosecutor submitted that the investigation of the case is almost over and chargesheet is ready to be submitted. If that is the case, the petitioner can be directed to surrender before the Investigating Officer and execute a bond.

(3.) Petitioner shall appear before the Investigating Officer for interrogation as and when required. The petitioner shall co-operate with the investigation and shall not, directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade them from disclosing such facts to the Court or to any police officer;