PREETHI PRAMOD 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.) Petitioner is the accused in Crime No.328/2021 of Nagarur Police Station. The above case is registered against the petitioner alleging offences punishable under Sections 200, 419 and 470 IPC.

(3.) The prosecution case is that the petitioner and her husband are living separately. According to the defacto complainant, the petitioner without the consent or knowledge of the defacto complainant changed the name of their child by committing forgery, impersonation and cheating. Hence it is alleged that the accused committed the offences.