SHANAVAS KHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner seeks bail under Sec.438 of Cr.P.C. He is the accused in crime No.895/2016 of Pallikkal police station in Thiruvananthapuram district. The offences alleged against him are those punishable under Secs 417, 419, 420, 465 and 471 of IPC and Sec.12(1)(b) of the Passports Act.

(2.) The prosecution case is as follows : The petitioner obtained an Indian passport so as to go to Saudi Arabia in order to secure a job there. He did not have the required educational qualification to get a job in Saudi Arabia. Therefore what he did was to use the school certificate of his brother as if it were of his. He thereby committed the offences alleged against him.

(3.) Heard Sri.Shajin S.Hameed, the learned counsel for the petitioner and Sri.Ramesh Chand, the learned public prosecutor.