ABDUL MUBARACK T.M. 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.203 of 2020 of Pothukal Police Station, Malappuram. The above case is registered against the petitioners alleging offences punishable under Sections 341 , 324 , 326 , 307 , 506 r/w. Section 34 IPC.

(3.) The prosecution case is that the petitioners 1 and 2 are the sons of 3rd petitioner. The elder son ie, the 2nd petitioner got married to one Shahana and in the said wedlock,there are two children. There was some matrimonial dispute between the 2nd petitioner and the above Shahana. The son is with the 2 nd petitioner and the daughter is with the mother. The allegation is that Shahana, wife of the 2nd petitioner came to the house of the petitioners to take the elder son. They were living separately because of some matrimonial dispute. Then it is alleged that the incident happened.