KALATHIYA AKSHAR BHARATHBAI Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, by the sole accused in Crime No.36/2024 of the Cantonment Police Station, Thiruvananthapuram, registered against him for allegedly committing the offences under Ss. 465, 468, and 471 of the Indian Penal Code.

(2.) The crux of the prosecution case, is that; the accused had fabricated the Kerala Higher Secondary Course Certificate and Transfer Certificate and submitted the same as genuine documents before the Norka Roots Authentication Centre for HRD attestation. On a verification of the documents, it was found that the documents were fabricated. Thus, the accused has committed the above offences.

(3.) Heard Sri. Anto Thomas, learned counsel appearing for the petitioner and Smt. Neema T.V. the learned Senior Public Prosecutor appearing for the respondents.