LAKSHMIKUTTY 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 Nos.1 to 4 in Crime No.354 of 2020 of Vellarikundu Police Station, Kasaragode. The above case is registered against the petitioners and another alleging offence punishable under Sections 143 , 147 , 341 , 323 , 324 , 294(b) , 354 , 451 read with Section 149 IPC. The Public Prosecutor submitted that the offence u/s.325 IPC is also added subsequently.

(3.) The prosecution case is that the petitioners and the other accused formed themselves into an unlawful assembly and assaulted the de facto complainant. It is also alleged that the de facto complainant sustained a fracture on her little finger.