M T JOSEPH Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner, who is the accused in Crime No.15/2007 of Cantonment Police Station, Thiruvananthapuram, for offences punishable under Sections 381, 468, 471 and 420 IPC, seeks anticipatory bail.

(2.) The learned Public Prosecutor opposed the application.

(3.) The case of the prosecution is that on 25.1.2007, the petitioner had committed theft of a cheque book and forged the signature of a pensioner in the cheque leaf and tried to encash a sum of Rs.3,500/-. The learned Public Prosecutor, on instructions, further submitted that the petitioner has also committed similar offence totaling to a sum of Rs.58,500/-.