P.J. ANTONY Vs. STATE OF KERALA

JUDGEMENT

(1.) This bail application is filed under Section 438 of Criminal Procedure Code was heard through Video Conference.

(2.) This bail application was heard yesterday (16.9.2020) and I dictated an order. But the order was not signed. Yesterday itself, the counsel who filed vakalath for the de facto complainant informed me that even though he filed the vakalath, his name is not mentioned in the cause list. Therefore, he was not able to submit his case before this Court. Therefore, this case is posted as to be spoken today.

(3.) The petitioners are the accused in Crime No.108 of 2019 of Cherupuzha Police Station, Kannur District. The above case is registered against the petitioners alleging offences punishable under Sections 406 , 409 , 420 , 465 , 468 , 120B of the Indian Penal Code( IPC ).