UDAYAN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioners are the accused in Crime No.1423/2019 of Eravipuram Police Station. The above case is registered against the petitioners alleging offences punishable under Sections 290, 323 and 188 IPC. The offence under Section 77(a) of the Kerala Police Act is also alleged. The non bailable offence alleged against the petitioners is under Section 15(1) of the Environmental Protection Act.

(3.) The prosecution case is that the petitioners are the office bearers of a temple committee. They operated the mike set attached in the temple without permission and caused hurt to the defacto complainant.