M.A. MATHEW Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 438 of the Code Criminal Procedure, for an order of pre-arrest bail.

(2.) The petitioner is the 1st accused in Crime No.973/2023 of the Kumily Police Station, registered against the accused (three in number) alleging them to have committed the offences punishable under Ss. 420, 463 and 468 read with 34 of the Indian Penal Code, 1860.

(3.) The prosecution case, in short, is that, the first accused and the second accused were the President and Secretary of the Chakkupallam Service Co-operative Bank and they had forged a false tax receipt in the name of the first accused and secured a loan for Rs.50,000.00. Accused Nos.2 and 3 had helped the first accused to secure the loan. Hence, they have committed the above offences.