KOCHANI Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under Section 439 of Criminal Procedure Code was heard through Video Conference.

(2.) Petitioner is the 2nd accused in Crime No.2292 of 2020 of Punalur Police Station, Kollam. The above case is registered against the petitioner alleging offences punishable under Sections 143, 147, 353, 354, 294(b) r/w.149 IPC.

(3.) The prosecution case is that the de facto complainant, who is an Advocate Commissioner appointed in O.S No.278 of 2020 by the Munsiff Court, Punalur inspected the plaint schedule property on 20.11.2020 at 3 pm and at that time, the accused in this case formed themselves into an unlawful assembly with the intention of preventing the Advocate Commissioner and in execution of their common intention, the 1st accused abused the de facto complainant with obscene words and even assaulted her. There are allegation against the other accused also.