SANJEETH S SADATH Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 439 of Criminal Procedure Code was heard through Video Conference.

(2.) The Petitioner is one of the accused in Crime No 464/2020 and 484/2020 of Valanchery Police Station, Malappuram. The above case is registered against the petitioner and others alleging offences punishable under Sections 465, 468, 471, and 420 of the IPC. Since the allegation against the petitioner in both cases are same, I am disposing this bail application by common order.

(3.) The prosecution case is that, the petitioner and other accused forged Covid-19 certificate.