ANEESH KG Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioners are the accused in Crime No.1900/2020 of Konny Police Station. Above case is registered against the petitioners alleging offences punishable under Sections 420 , 463 , 465 , 471 read with Section 34 of IPC. The above case is registered based on a private complaint filed before the Jurisdictional Magistrate, which was forwarded under Section 156 (3) Cr.P.C.

(3.) The prosecution case is that, there was some amount due to the defacto complainant towards which the accused issued a cheque, the cheque was dishonoured with an endorsement 'signature differs'. Therefore, it is alleged that the accused committed the offence under section 420 IPC.