(1.) This Crl.MC is filed by the defacto complainant in Crime No.218/2022 of Nattukal Police Station. The challenge in this Crl.M.C. is against Annexures A17 and A18 orders passed by the Court of Sessions, Palakkad in Crl.M.C. Nos.1621/2022 and 1623/2022. As per the orders impugned in this case, the learned Sessions Judge granted anticipatory bail to the accused in the aforesaid crime, who are respondents 1 to 3 in this Crl.M.C.
(2.) The facts which led to the filing of this Crl.M.C. are as follows:
(3.) Besides the same, the said Haridasan, upon coming to know the forgery committed by the accused, submitted a complaint before the District Police Chief, Palakkad as evidenced by Annexure-A9. Acting upon the said complaint, Nattukal Police Station registered Crime No.59/2022 for the offences punishable under Ss. 420,465,468,471 of the Indian Penal Code, but the 3rd accused in this crime alone made as an accused.
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