A.PRADEEPKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application for bail filed by the sole accused in crime No.1425 of 2011 of Hosdurg Police Station (Cr.No.650/CR/ISIT/12 of CBCID) under Section 439 of the Code of Criminal Procedure.

(2.) THE case of the prosecution in nutshell is that the accused by using false documents obtained a passport and thereafter traveled with that passport and thereby he had committed the offence punishable under Sections 465, 468 and 471 of the Indian Penal Code and Section 12 (1) (b) of Indian Passport Act.

(3.) THE application was opposed by the Public Prosecutor on the ground that the investigation is not over and he traveled by using forged passport.