SANJEEV 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 in Crime No. 152 of 2020 of Nooranadu Police Station, Alappuzha District. The above case is registered alleging offences punishable under Sections 143 , 147 , 148 , 149 , 447 , 294(b) , 506 , 323 , 326 and 354 of the Indian Penal Code (IPC).

(3.) The prosecution case is that, on 4.2.2020 at about 10 p.m. all the accused persons formed into an unlawful assembly and trespassed into the courtyard of the de facto complainant and attacked her son by accused Nos.2 and 3 by using a Nanjack. On seeing the incident, the de facto complainant interefered and during that time, the 2nd accused forcibly pushed at her chest and thereby outraged her modesty and he attacked the de facto complainant with a wooden piece. The prosecution allegation against the 1st accused is that, he attacked with an iron rode and thereby the de facto complainant son sustained fracture on his ring finger.