VINOJAN 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 Nos.1 and 4 in Crime No.353/2019 of Kenichira Police Station. The above case is registered against the petitioners alleging offences punishable under Sections 468 and 420 r/w 34 IPC .

(3.) The prosecution case is that the petitioners herein and others accepted about Rs.20,55,000/- from the defacto complainant promising that the petitioners and the other accused will arrange job to the son of the defacto complainant in Indian Railway as Ticket Collector.