JINU JAYAN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in Crime No. 72 of 2020 of Town North Police Station, Palakkad District. The above case is registered against the petitioner alleging offences punishable under Sections 406 and 420 of the Indian Penal Code (IPC).

(3.) The prosecution case is that, the petitioner took a motor bike of the defacto complainant worth Rs.35 lakhs and pledged the same in a financial institution.