Radhakrishnan vs. State Of Kerala
Held
The High Court allowed the anticipatory bail application, directing the petitioners to surrender before the investigating officer and be released on bail upon executing a bond and adhering to stringent conditions, including not interfering with the investigation or witnesses.
Facts
Petitioners, a father and son, sought anticipatory bail in a criminal case where they were accused of forging a rent deed to obtain GST registration for their textile business. They faced charges under Sections 465, 468, 471, and 34 of the Indian Penal Code.
Key Issues
The primary legal issue was whether the petitioners were entitled to anticipatory bail in a case involving allegations of forgery committed for the purpose of obtaining GST registration.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE VIJU ABRAHAM MONDAY, THE 22ND DAY OF AUGUST 2022 / 31ST SRAVANA, 1944 BAIL APPL. NO. 8937 OF 2021 Crime No.1058/2021 of Cantonment Police Station, Thiruvananthapuram City AGAINST THE ORDER/JUDGMENTCRMC 2587/2021 OF I ADDITIONAL DISTRICT COURT, TRIVANDRUM PETITIONERS/ACCUSED 1 & 2: 1 RADHAKRISHNAN AGED 80 YEARS S/O.NARAYANAN, RESIDING AT 'AVANI' RRA-E-74, RISHIMANGALAM, VANCHIYOOR, THIRUVANANTHAPURAM - 695 035. 2 SUBIN R. AGED 42 YEARS S/O.RADHAKRISHNAN, 'AVANI', RRA-3-74, RISHIMANGALAM, VANCHIYOOR, THIRUVANANTHAPURAM - 695 035. BY ADVS.D.KISHORE MEERA GOPINATH R.MURALEEKRISHNAN (MALAKKARA) ARYA JOSEPH RESPONDENTS/STATE: 1 STATE OF KERALA REPRESENTED BY ITS PUBLIC PROSECUTOR, HIGH COURT OF KERALA, ERNAKULAM - 6872 031. 2 THE SUB INSPECTOR OF POLICE CANTONMENT POLICE STATION, THIRUVANANTHAPURAM CITY, PIN - 695 001. OTHER PRESENT: SR.PP - SMT. SEETHA S. THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON 22.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A. No.8937 of 2021 : 2 : VIJU ABRAHAM, J. - - - - - - - - - - - - - - - - - - - - - - - - - - B.A. No.8937
The judgment continues below.
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Reproduced from the public record of the Kerala High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.