SHAFI Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under Section 438 of the Criminal Procedure Code.

(2.) The petitioner is the accused in Crime No. 1167 of 2018 of Nedumangad Police Station. The case is registered against the petitioner, alleging offences punishable under Sections 406 and 420 IPC.

(3.) The case is registered based on a complaint filed before the Director General of Police(DGP), Kerala, by one Muhammed Shameem. The DGP, Kerala, marked that complaint to the DySP., District Crime Branch for enquiry. Later the DySP., District Crime Branch forwarded his enquiry report along with the original complaint to the DySP., Nedumangad directing him to register an FIR in this matter. Accordingly, the case is registered.