SIVADASAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for bail under Section 439 of the Code of Criminal Procedure.

(2.) First accused in Crime No.1443 of 2015 of Kunnamkulam Police Station registered for offences punishable under Sections 420, 465, 467 and 468 read with Section 34 of the Indian Penal Code and Sections 43 and 66 of the Information Technology Act and Sections 447 and 448 of the Companies Act is the petitioner. He seeks bail.

(3.) It is alleged that the petitioner along with other accused committed forgery and cheating by creating the digital signature of the defacto complainant. Defacto complainant is the chairman and managing director of two companies.