SUNEESH KUMAR S. Vs. STATE

JUDGEMENT

(1.) This is an application for pre-arrest bail.

(2.) The petitioner is the 1st accused in Crime No. 663 of 2015 of Paripally Police Station registered for the offences punishable under Sections 406, 409, 468, 471 read with Section 120B of IPC.

(3.) The prosecution allegation is as follows: This petitioner, who is the Secretary of Kalluvathukkal Grama Panchayat, had hatched criminal conspiracy with the other accused, to cheat the Government and to gain unlawful enrichment, had forged documents and used the same as genuine so as to mis-appropriate money and caused loss to the Panchayat and thus committed the aforesaid offences.