SIBI MATHEW Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under section 438 of the Code of Criminal Procedure.

(2.) The petitioner herein is the 2nd accused in Crime No.2478 of 2017 of Palai Police Station registered alleging offence punishable under Sections 468, 471, 420 read with Sec.34 of the IPC.

(3.) The aforesaid Crime was registered on the basis of a complaint submitted by the Joint RTO, Pala. It appears that the 1st accused in the instant Crime submitted an application dated 12.6.2017 seeking transfer of registration of a Logan car bearing Registration No.KL-33-B-400 to his name. On 30.5.2017, after complying with all the formalities the transfer was effected. Immediately thereafter, on 27.6.2017, the petitioner is alleged to have submitted an application seeking transfer of registration to his name on and from 21.6.2017. This aroused suspicion in the mind of the RTO. He was certain that the documents submitted by the petitioner could only be forged and fabricated. This led to the registration of the crime.