(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.839 of 2020 of Narackal Police Station. The above case is registered against the petitioners alleging offences punishable under Sections 498 A and 354 r/w Section 34 of the IPC.
(3.) The prosecution case is that the petitioners mentally and physically harassed the defacto complainant. There is allegation against the first petitioner who is the father-in-law of the defacto complainant that he tried to outrage the modesty of the defacto complainant.