P.S.SHANAVAS 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 accused in Crime No. 160 of 2020 of Kalady Police Station, Ernakulam District. The above case is registered against the petitioner alleging offences punishable under Sections 143 , 147 , 148 , 323 , 294(b) , 506 , 354A(1)(i) , 394 , 427 , 447 r/w. Section 149 of the Indian Penal Code (IPC).

(3.) The prosecution case is that, on 18.2.2020 at 8.30 p.m., the petitioner along with 10 other persons formed themselves into an unlawful assembly and trespassed into the fish farm of the defacto complainant, intimidated and pushed her away by touching her breast and another accused inserted his hands in her churidar. Hence, it is alleged that, the petitioner and other accused committed the said offence.