PRADEEPKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) These are applications for anticipatory bail.

(2.) In the above bail applications, petitioner is the accused in Crime Nos. 608/2022, 588/2022, 586/2022, 590/2022, 591/2022, 592/2022, 610/2022, 612/2022, 761/2022, 614/2022, 618/2022, 609/2022, 613/2022, 615/2022, 611/2022 and 607/2022 of CUSBA Police Station, Kozhikode district alleging commission of offences punishable under Ss. 420, 465, 468 and 471 of the Indian Penal Code.

(3.) The essential allegation against the accused in these cases is that, they have forged documents and produced the same before KSFE and availed huge amounts as loan and thereby they have committed the offence.