VERGHESE MATHEW 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 2nd and 3rd accused in Crime No.1907/2019 of Adoor Police Station. The above case is registered against the petitioners alleging offences punishable under Sections 447, 294(b), 427, 323, 324 and 354A r/w 34 IPC. Subsequently, the offence under Section 354 IPC is also added.

(3.) The prosecution case is that the petitioners and the other accused trespassed into the property and abused the defacto complainant. It is also alleged that the petitioners outraged the modesty of the defacto complainant.