LEELA BAI Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application for bail under Section 439 of the Code of Criminal procedure. The petitioners are the accused Nos. 2 and 3 in Crime No. 83/2009 of poovar Police Station.

(2.) THE offences alleged against the petitioners are under Sections 420, 465, 468 and 471 read with Section 34 of the Indian Penal Code.

(3.) THE prosecution case is that the accused persons presented forged demand drafts and cheques allegedly issued by foreign bank and got credited a huge amount of more than Rs. 59 lakhs. Immediately thereafter, a major portion of the amount was withdrawn by the 5th accused. Later it was found that the instruments were forged. A complaint was filed by the State Bank of Travancore. The petitioners were arrested on 19/04/2009. They are in judicial custody.