NAVEEN NARAYANAN Vs. STATE OF KERALA

JUDGEMENT

(1.) By these separate petitions filed under Section 438 of the Code of Criminal Procedure, the accused Nos.1 and 2 in Crime No.153 of 2018 of the Palakkad Town South Police Station seek anticipatory bail. In the above Crime, the petitioners are accused of having committed offence punishable under Sections 464 , 465 , 468 , 471 , 419 , 420 r/w. Section 34 of IPC

(2.) The de facto complainant in the instant case is the wife of the 1st petitioner. In the year 2011, a property having an extent of 0.0160 hectares was purchased jointly in the name of the informant and one Shafeek, the 3 rd accused in the Crime. The informant and the 1st accused fell apart in the year 2013 and they are not in good terms since then. She realized in the month of November, 2014 that the 1 st accused was having some relationship with the 2nd accused, who was working as his subordinate in the same office. Proceedings were initiated before the Family Court seeking divorce and for custody of the children. On 7.1.2018, the informant was called up by her sister and she was told that the property purchased in the year 2011 was assigned in favour of the 3rd accused without her consent or knowledge by impersonating her. The specific allegation is that the 1 st accused who was working as the Head Clerk at the Sub Registrar's office at Palakkad, acting in prior concert with the rest of the accused, impersonated the de facto complainant and, after forging her signature, executed a release deed as Document No.5053 of 2014 in respect of her one-half share in favour of the 3 rd accused , who was the co-owner, with the active assistance and aid of the rest of the accused. Specific overt act is alleged against each and every accused. A complaint raising the above allegations were furnished before the Station House Officer, Palakkad Town South Police Station, which led to the registration of the instant Crime.

(3.) Heard the learned counsel appearing for the petitioners, the learned Public Prosecutor and also the learned counsel appearing for the de facto complainant.