T THANKARAJU THANKAPPAN ACHARY Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application for anticipatory bail under Section 438 of the Code of criminal Procedure. The petitioner is accused No. 5 in Crime No. 275 of 2009 of kundara Police Station.

(2.) THE offence alleged against the petitioner is under Sections 419, 468. 471 and 120-B read with Section 34 of the Indian Penal Code.

(3.) THE prosecution case is that the accused persons caused a document to be executed by a person who impersonated as the de facto complainant and registered the same. The petitioner states that he is an assistant of a document writer.