PRIYESH 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. 1,3 and 5 in Crime No.595 of 2020 of Kumbla Police Station. The above case is registered against the petitioners and others alleging offences punishable under Sections 341, 324, 506, 452, 427 r/w Section 34 of the IPC.

(3.) The prosecution case is that on 23.9.2020 at about 8.30 p.m., while the defacto complainant was travelling in his scooter, after closing his shop wherein he conducts vehicle insurance facilities and when he reached near his house, a white swift car came and stopped parallel to the scooter. It is alleged that they uttered filthy languages and threatened him with dire consequences. Immediately thereafter the car left the place. The defacto complainant contacted one Manoj over telephone and he came to the house. At that time, the persons who were in the car namely Priyesh, Pavan and Ajith trespassed into the house and destroyed furniture and television set. It is also alleged that the petitioners assaulted the defacto complainant and thereby committed the offences.