M V MANI Vs. STATE OF KERLA

JUDGEMENT

(1.) In this Petition filed under Sec. 438 Cr.P.C. the petitioner, who is the first accused in Crime No.420/Cr./05 CBCID Thiruvananthapuram (Crime No.316/C.B.-191/03 of Museum Police Station) for offences punishable under Sections 406, 407, 468, 419, 120 (b), 403, 420 and 471 read with section 34 I.P.C., seeks anticipatory bail.

(2.) The case of the prosecution is that while the petitioner was serving as Managing Director of Kanyakumari Plantations at Radhapuram in Tirunelveli in Tamil Nadu, he had cheated the de facto complainant by creating a forged Power of Attorney and executing a document of sale in respect of 35.45 acres of land.

(3.) I heard the learned counsel for the petitioner, the learned counsel for the additional 3rd respondent, who is the de facto complainant, and Sri.P.G.Thampi, the Director General of Prosecution.