ANEES Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 438 of Criminal Procedure Code was heard through Video Conference.

(2.) The petitioners are the accused Nos.1 and 2 in Crime No.1298/2020 of Pallikkal Police Station, Thiruvananthapuram District. The above case is registered against the petitioners and another alleging offences punishable under Sections 294(b) , 323 , 324 , 341 and 452 read with Section 34 of the Indian Penal Code (IPC).

(3.) The prosecution case is that, due to enmity towards the de facto complainant, the accused with common intention to attack the de facto complainant, committed house trespass and in furtherance of their common intention, they assaulted the de facto complainant with wooden stick on 18.08.2020 at 02:30 p.m. Hence it is alleged that the accused committed the offences.