ABDULLAKKUTTY 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 petitioners are the accused in Crime No.394/2020 of Malappuram Police Station, Malappruam District. The above case is registered against the petitioners alleging offences punishable under Sections 143, 147, 148, 341, 323, 324, 354, 506 and 448 read with Section 149 of the Indian Penal Code (IPC).

(3.) The prosecution case is that on 18.07.2020 at about 8.00 a.m., accused due to previous enmity towards the defacto complainant and family in connection with boundary dispute, trespassed into the residential house of defacto complainant situated at Kodoor in Malappuram, armed with deadly weapons, like iron rod etc., wrongfully restrained the defacto complainant and assaulted her. It is also alleged that the accused outraged the modesty of the defacto complainant.