HYDERALI Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed by the 9th accused for anticipatory bail.

(2.) Facts briefly:

(3.) The petitioner is one of such government contractors, who was in possession of such forged bills created by the first accused and knowing the same to be forged and intending that the same shall be fraudulently or dishonestly used as genuine. He made a claim for more than Rs.11 lakhs from the government, on the strength of such forged bills created and supplied by first accused, purporting to be issued by Bharath Petroleum Company or Indian Oil Company for the purchase of bitumen. The investigation is proceeded against 9 accused for offences under S.465, 468, 471, 474, 20, 511 of 420, 420 read with 34 of IPC.