SEETHA. N. R. Vs. STATE OF KERALA

JUDGEMENT

(1.) This bail application is filed under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023.

(2.) Petitioner is an accused in Crime No.458/2025 of Cherthala Police Station, Alappuzha. The above case is registered against the petitioner and another alleging offences punishable under Ss. 409, 468, 471, 420 and 34 of IPC.

(3.) The prosecution case is that, the accused A1 and A2 with the intention of getting them wrongful gain committed criminal conspiracy to misappropriate money from the KSFE, Cherthala branch wherein the de-facto complainant is the Manager. It is alleged that the second accused issued forged salary certificate being the Headmistress of Town LP School, Cherthala, Alappuzha District, in the name of the first accused by personating her as teacher of the said school. It is further alleged that when the forged salary certificate was sent for confirmation, the second accused gave confirmation and based on that confirmation an amount of Rs.3,75,000.00was withdrawn by the first accused on 22/1/2024 as personal loan. Later first accused attempted to get chitty amount with forged salary certificates in her name and that of sureties issued by the second accused. However, on verification it was found that the certificates issued by the second accused were bogus. Thus the accused cheated KSFE and the defacto complainant. Hence, it is alleged that the accused committed the offence.