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Judgment
12 paragraphs · 333 wordsViju Abraham, J
This is an application for Regular Bail.
The petitioner is the accused in Crime No.430/2022 of Thamarassery Police Station, Calicut alleging commission of offences punishable under Sections 471, 465, 468 and 420 of the IPC.
The prosecution allegation is that, accused with an intention to commit cheating, forged the signature and seal of Kattippara Village Officer and used it as genuine and availed a loan from KSFE, Engapuzha by using the forged documents and thereby committed the aforesaid offences.
The learned counsel for the petitioner submitted that the petitioner is falsely implicated in the above said crime and he is in custody from 05.09.2022 onwards.
The learned Public Prosecutor, upon instruction, submitted that the allegation against the petitioner is that he prepared a forged location sketch using the seal and signature of the Kattippara Village Officer for availing a loan from KSFE and thereby availed a loan of Rs.15 lakhs.
Having regard to the facts and circumstances of the case, taking into consideration the fact that the petitioner is in custody from 05.09.2022, I am inclined to grant bail to the petitioner and it is ordered that the petitioner shall be released on bail on the following stringent conditions:
(i) The petitioner shall execute bond for a sum of Rs.50,000/- (Rupees fifty thousand only) with two solvent sureties each for the like-sum to the satisfaction of the jurisdictional court;
(ii) Petitioner shall appear before the investigating officer in Crime No.430/2022 of Thamarassery Police Station, Calicut on every Saturday at 11 am, and co-operate with the investigation;
(iii) The petitioner shall not attempt to interfere with the investigation or to influence any witness in Crime No.430/2022 of Thamarassery Police Station, Calicut;
(iv) The petitioner shall not involve in any other crime while on bail.
If any of the aforesaid conditions are violated, the investigating officer in Crime No.430/2022 of Thamarassery Police Station, Calicut may file an application before the jurisdictional court, for cancellation of bail.