ANILKUMAR M.K. 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 accused in Crime No.15 of 2019 of Vadanappally Police Station. The above case is registered against the petitioners alleging offences punishable under Sections 406, 420 r/w 34 IPC.

(3.) The above case is registered based on a private complaint filed before the jurisdictional court which was forwarded under Section 156 (3) of the Cr.P.C.