PRADEEP Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioners are the accused in Crime No. 423/2019 of Kasaba Police Station, Palakkad District. The above case is registered against the petitioners alleging offence punishable under Section 395 of the Indian Penal Code (IPC).

(3.) The prosecution case is that, on 01/11/2019 at about 3 p.m. The petitioners along with 6 other persons formed into an unlawful assembly and came to the work site of the defacto complainant and forcefully took two cheque leaves for an amount of Rs. 5 lakhs and also signed papers. Hence it is alleged that the petitioners committed the offence.