JITHU @ SARATH P. RAJ 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 accused Nos.1, 3 to 6 in Crime No.250 of 2020 of Nedumangad Police Station, Thiruvananthapuram District. The above case is registered against the petitioners alleging offences punishable under Sections 141 , 142 , 143 , 147 , 148 , 294(b) , 323 , 324 , 354 , 427 , 452 , 506 r/w. Section 149 of the Indian Penal Code (IPC). The offence under Section 27 of the Arms Act is also alleged against the petitioners and other accused.

(3.) The prosecution case is that, on 16.2.2020 at 9 p.m., the petitioners along with the other accused trespassed into the house of the defacto complainant. It is alleged that the 1st petitioner came to the house with a sword and trespassed into the house. It is further alleged that, accused 2 to 5 were also holding weapons. It is alleged that, accused 1 to 5 intimidated the defacto complainant and her daughters by stating that they will not permit to live them. It is further alleged that, the accused destroyed plastic chairs kept in the house.