K.SATHYANATHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 438 of Criminal Procedure Code was heard through Video Conference.

(2.) The petitioner is the accused in Crime No.251 of 2019 of Edavanna Police Station, Malappuram District registered alleging offences punishable under Sections 465 , 468 , 471 , 419 of the Indian Penal Code (IPC).

(3.) The prosecution case is that, the de facto complainant is the wife of the deceased brother of the petitioner. The prosecution case is that, the accused Sathyanathan forged documents using the name of Swaminathan, the complainant's husband and created several documents for the purpose of cheating and the said forged documents are being used as genuine one and impersonated his brother. The petitioner, thereby, committed the said offence.