N.V. SRINIVASAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Apprehending arrest in Crime No.164/2023 of Nedupuzha police station, registered alleging offences punishable under Ss. 406, 420, 465, 468 and 471 of the Indian Penal Code has filed this application

(2.) The prosecution case is that during the period from 3/8/2020 up to 18/2/2022, the petitioner obtained gold ornaments from the institution of the defacto complainant by promising to manufacture gold ornaments at an institution in Chennai and did not repay the amount of Rs.63,14,445.00and thereafter, created a forged GST invoice dtd. 22/12/2022 and thereby committed the above offence.

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