P.M.RAMAKRISHNAN 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.57 of 2020 of Iritty Police Station, Kannur District. The case is registered alleging offences punishable under Sections 420 and 463 of the Indian Penal Code (IPC).

(3.) The de facto complainant filed a private complaint before the jurisdictional Magistrate court and the same was forwarded to the police under Section 156(3) of the Code of Criminal Procedure (Cr.P.C.)