JANSI Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioners are accused in crime No. 17 of 2020 of Vandanmedu Police Station, Iudkki District. The above case is registered against the petitioners alleging offences punishable under Sections 420 read with Section 34 of the Indian Penal Code (IPC). The case is registered based on a private complaint filed before the Jurisdictional Magistrate Court, which is forwarded under Section 156(3) of Cr.P.C.

(3.) Admitted prosecution case is that, there is voilation of certain conditions in a sale agreement executed between the 1st petitioner, 2nd accused and the defacto complainant. It is alleged that, there is a violation of certain conditions in the agreement. It is an admitted fact that, there is a suit pending as O.S. No. 496 of 2019 before the Munsiff Court, Kattappana. This suit is filed by the 1 st petitioner against the defacto complainant.