NISSAR Vs. STATE OF KERALA

JUDGEMENT

(1.) On 26.5.2014, Crime No. 465 of 2014 of the Vellarada Police Station was registered against the petitioner herein under Sections 465, 468 and 471 of the IPC and under Section 12(1)(b) of the Passports Act, 1967. The allegation is that in the year 2008, the petitioner along with the 2nd accused, who is an agent, submitted forged records before the Passport Office, Thiruvananthapuram and managed to obtain Passport No. 'A5122125' in his name.

(2.) After the registration of the crime, the petitioner was summoned and his statement was recorded.

(3.) On 4.1.2019, when he landed in the Trivandrum Airport, he was taken into custody. His travel document and a phone were seized and he was later released on bail.