AMEER 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 3rd accused in crime No. 387 of 2020 Panangad Police Station , Ernakulam District. The above case is registered against the petitioner alleging offences punishable under Sections 323, 324 and 326 r/w Section 34 of the Indian Penal Code.

(3.) The prosecution case is that, on 26.07.2020, the petitioner along with remaining accused trespassed into the house of the de facto complainant with intention to assault him and the petitioner assaulted him with a helmet on his head and accused Nos. 2 and 3 assaulted him as well as his family members using wooden stick and thereby committed the aforesaid offences.