ARAVIND Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in Crime No. 141/2020 of Cherpu Police Station, Thrissur District. The above case is registered against the petitioner alleging offences punishable under Section 406 of the Indian Penal Code (IPC).

(3.) The prosecution case is that the petitioner taken a Motor Car bearing Registration No. KL-08-BN 201 from the defacto complainant on rent and did not returned the same.