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Judgment
7 paragraphs · 228 wordsMohammed Nias C.P., J.
This application is filed under Section 439 of the Code of Criminal Procedure seeking regular bail. The petitioner is accused No.5 in Crime No. 1246/2023 of Medical College Police Station, Thiruvananthapuram, which was registered for the offences punishable under Sections 465, 466, 468 & 471 of the Indian Penal Code.
The gist of the prosecution case is that the crime was registered on the basis of the complaint filed by the Additional Secretary to the Kerala Public Service Commission alleging that forged documents were created in the name of the Public Service Commission and given to one Smt. Krishna and Sri. Ajith, as the original certificate verification letter, to appear for certificate verification and interview on 11.9.2023 at 11 A.M. and thereby, committed the aforementioned offences.
The learned counsel appearing for the petitioner and the learned Public Prosecutor were heard.
The learned Prosecutor opposes the bail application and points out that the other accused are not yet arrested.
Taking into account the allegations against the petitioner of having forged a false certificate and also, having conducted an interview impersonating the official of the Public Service Commission, and also the allegation of having taken crores of rupees offering employment, I am not inclined to grant bail, as it will certainly affect the investigation.
Hence, the above bail application is dismissed.