SUJITH KRISHNA 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 the accused in Crime No.1468/2020 of Petta Police Station, Thiruvananthapuram. The above case is registered against the petitioners alleging offences punishable under Sections 294(b) , 506 , 323 , 342 , 384 and 392 r/w 34 IPC .

(3.) The prosecution case is that on 6.6.2020 the defacto complainant and her husband were taken to the petitioner's house and they were tied to a sofa setty and manhandled them. It is alleged that 25 grams of gold, three mobile phones and two laptops were taken from them and they were forced to sign blank stamp papers. Hence it is alleged that the petitioners committed the offences.