AJMAL ABDULLA N.V. 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 4th accused in crime No. 682 of 2020 of Elathur Police Station, Kozhikode District. The above case is registered against the petitioner and others alleging offences punishable under Sections 440 , 451 , 452 , 436 , 445 , 457 , 458 read with Section 34 of the Indian Penal Code (IPC).

(3.) The prosecution case is that, on 07.06.2020 at 1.30 a.m. all the accused having preparation to inflict injuries and damage the house and vehicle of the defacto complainant, trespassed in the residence of the defacto complainant and committed lurking house trespass. It is also alleged that the petitioner and other accused set fire to the scooter bearing registration No. KL.11-BB-8028. It is also that, there is a total damage of Rs. 1.5 lakhs to the house of the defacto complainant.