SEEMA T.S. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition filed under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking pre-arrest bail and the petitioner is the accused in Crime No.2754/CB/KLM&PTA/R/2023, Crime Branch, Kollam arose out of Crime No.935/2021 of Karunagappally Police Station, Kollam.

(2.) Heard the learned counsel for the petitioner and the learned Public Prosecutor, in detail. Perused the prosecution records and the report of the Investigating Officer, placed by the learned Public Prosecutor.

(3.) In this matter, initially the crime was registered by the Karunagappally Police, alleging commission of offences punishable under Ss. 417, 465, 468 and 471 of the Indian Penal Code by the accused, and later when the investigation was entrusted to the Crime Branch, offences punishable under Ss. 13(2) read with 13(1)(a) of the Prevention of Corruption Act, 1988 [hereinafter referred as 'P.C. Act' for short] also were incorporated.