C.M.PRADEEP KUMAR 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 the accused in Crime No.110/2020 of Elathoor Police Station, Kozhikode District. The above case is registered alleging offences punishable under Sections 465 , 467 , 468 , 471 , 477 and 120B read with Section 34 of the Indian Penal Code (IPC).

(3.) The prosecution case is that the 1st petitioner produced a forged Will before the Civil Court and obtained a decree.