SARATH GEETHU MOHAN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioners are the accused in Crime No. 902 of 2020 of Pampady Police Station, Kottayam District. The above case is registered against the petitioners alleging offence punishable under Section 143 , 147 , 323 , 294(b) , 452 , 354 and 506 read with Section 149 of the Indian Penal Code (IPC).

(3.) The prosecution case is that, the petitioners and the other accused formed themselves into an unlawful assembly and trespassed into the house of the de facto complainant and attacked the de facto complainant. It is alleged that the petitioners outraged the modesty of the de facto complainant.