Kerala High Court
Ismayil V.P vs The State Of Kerala on 10 February, 2016
Author: Sunil Thomas
Bench: Sunil Thomas
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE SUNIL THOMAS
WEDNESDAY, THE 10TH DAY OF FEBRUARY 2016/21ST MAGHA, 1937
Bail Appl..No. 8304 of 2015
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CRIME NO. 1224/2015 OF NADAKKAVU POLICE STATION, KOZHIKODE DISTRICT.
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PETITIONER/ACCUSED:
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ISMAYIL V.P, S/O.ABDULLA,
AGED 32 YEARS, KUTTIYIL VEEDU,
PURAMERI AMSOM, AROOR DESOM,
VADAKARA TALUK, KOZHIKODE DISTRICT.
BY ADVS.SRI.K.M.FIROZ
SMT.M.SHAJNA
SRI.S.KANNAN
RESPONDENT/STATE:
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THE STATE OF KERALA, REPRESENTED BY
THE STATION HOUSE OFFICER,
NADAKKAVU POLICE STATION
THROUGH THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM - 682031.
BY PUBLIC PROSECUTOR SMT.R.REMA
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON 10-02-2016, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
mbr/
SUNIL THOMAS, J.
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B.A. No.8304 of 2015
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Dated this the 10th day of February, 2016
O R D E R
Petitioner apprehends arrest in connection with Crime No.1224/2015 of Nadakkavu police station for offences punishable under Sections 468,471 & 409 of IPC.
2. It appears that the petitioner is working in the Food Corporation of India, District Office, Calicut on daily basis as Data Entry Operator from June 2015 onwards. A complaint was laid by one T.K.Ramesh, to the Area Manager of the FCI, Calicut, stating that the petitioner herein had offered a job in the FCI to the wife of the said person. It was stated that petitioner introduced himself as the manager of the FCI, called the wife to the office, conducted a farce of an interview and received Rs.1,80,000/- from her. Appointment order was also given to her. Thereafter, the husband went to the FCI office and made enquiry, whereupon it was revealed that appointment order was a forged one. Pursuant to the above, complaint was laid by the manager of the FCI to the police on 2 B.A.No.8304/2015 18/10/2015. Pursuant to it crime has been registered. Crux of the allegation is that the petitioner herein had forged the letter head, used the seal and issued the fake appointment order using the name, emblem, round seal of the FCI and fake signature of the regional manager.
Allegation against the petitioner herein is very serious . The manner in which the appointment order was forged, whether any other person is involved in the process, how the seal, emblem and letter head of the FCI were procured, are matters which require detailed investigation. Hence, I feel that this is not a fit case for granting pre arrest bail to the petitioner. Accordingly, bail application is dismissed.
Sd/-
SUNIL THOMAS Judge dpk /true copy/ PS to Judge.
3 B.A.No.8304/2015