JOYCE GEORGE Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Sec. 439 of the Code of Criminal Procedure seeking regular bail. The petitioner is accused No.5 in Crime No. 1246/2023 of Medical College Police Station, Thiruvananthapuram, which was registered for the offences punishable under Ss. 465, 466, 468 and 471 of the Indian Penal Code.

(2.) The gist of the prosecution case is that the crime was registered on the basis of the complaint filed by the Additional Secretary to the Kerala Public Service Commission alleging that forged documents were created in the name of the Public Service Commission and given to one Smt. Krishna and Sri. Ajith, as the original certificate verification letter, to appear for certificate verification and interview on 11/9/2023 at 11 A.M. and thereby, committed the aforementioned offences.

(3.) The learned counsel appearing for the petitioner and the learned Public Prosecutor were heard.