RAHUL J., Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the 1st accused in crime No. 1786 of 2019 of Neyyattinkara Police Station, Thiruvanathapuram District. The above case is registered against the petitioner alleging offences punishable under Sections 447 , 294(b) , 506(ii) , 323 , 324 , 326 and 354 r/w Section 34 of the Indian Penal Code.

(3.) The prosecution case is that, on 30.12.2019 at about 7.00 p.m., the petitioner and the other accused trespassed into the residence of the defacto complainant threatened and abused him and voluntarily caused grievous hurt to him using a granite stone. When the son of the defacto complainant intervened, he was also assaulted by the accused. They also used criminal force against the wife and sister of the defacto complainant.