V.GANESAN @ GANAPATHY Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail filed under Section 438 of the Code of Criminal Procedure.

(2.) The petitioner is the second accused in the case registered as Crime No.359 of 2017 of the Bedakam Police Station under Sections 420, 465, 468 and 471 I.P.C. The prosecution case is that the petitioner and the other accused in the case forged the seal and signature of the Regional Transport Officer of Chennai South-West and they created fake driving licences. It is alleged that accused Nos. 1, 2 and 5, who did not have any driving licence, approached the third and the fourth accused for obtaining driving licence and that after receiving huge amount, the third and the fourth acused created fake driving licences and gave them to the other accused.

(3.) Heard the learned counsel for the petitioner and the learned Public Prosecutor. Perused the report filed by the investigating officer and also the case diary.