HAREESH S. Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under section 438 of the Code of Criminal Procedure, 1973.

(2.) The petitioner herein is the 1st accused in Crime No.74 of 2015 of the Vanchiyoor Police Station registered alleging offences punishable under sections 465, 468, 471, 420 r/w.Section 34 of the IPC.

(3.) The de facto complainant is the power of attorney holder of one Abdul Latheef, Managing Director of Hotel City Heights, Chettikulangara. The prosecution allegation is that, the petitioner herein and the co-accused forged a consent letter of the Managing Director and produced it before the Corporation Office, Thiruvananthapuram for getting renewal of the hotel licence in favour of the petitioner herein.