MARIA LIJOSE KUMAR Vs. STATE

JUDGEMENT

(1.) The petitioners in Crl.O.P.Nos.7822 and 8400 of 2020 were arrested and remanded to judicial custody on 26.01.2020 for the offence punishable under Sections 465, 468, 471, 120B @ 409 of IPC in Crime No.2 of 2020 on the file of the respondent police, seek bail.

(2.) The petitioner in Crl.O.P.No.7997 of 2020 was arrested and remanded to judicial custody on 10.02.2020 for the offence punishable under Sections 465, 468, 471 r/w 120B @ 409, 420 of IPC in Crime No.2 of 2020 on the file of the respondent police, seeks bail.

(3.) The case of the prosecution is that the respondent police has registered a case based on the complaint preferred by the defacto complainant. It is alleged in the FIR that in TNPSC group exams, malpractice was carried out by some accused persons by way of fabrication of documents and forging the signatures of the Government officials. Thereafter, the respondent police conducted investigation following which, the petitioner herein along with the other accused were arrested by the respondent police and remanded to judicial custody. Hence the complaint.