ARJUN Vs. PUBLIC PROSECUTOR HIGH COURT OF KERALA

JUDGEMENT

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

(2.) The petitioners are accused No. 2 to 4 in Crime No. 1179 of 2020 of Pothencode Police Station, Thiruvanathapuram District. The above case is registered against the petitioner and another alleging offences punishable under Sections 341 , 294(b) , 323 , 354 read with Section 34 of the Indian Penal Code (IPC).

(3.) The prosecution case is that the brother of the defacto complainant warned the accused persons against consumption of alcohol in a plot behind the residence of the defacto complainant. Hence the accused persons in furtherence of common intention on 15.12.2019 at about 7.30 p.m, wrongully restrained the son and daughter in law of the defacto complainant near Thevancode Sree Krishnaswamy Temple and assaulted them. It is also alleged that the petitioner assaulted and they sustained injuries.