NAKULAN NADAR 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. 665 of 2020 of Pangode Police Station, Thiruvanathapuram District. The above case is registered against the petitioners alleging offences punishable under Sections 143 , 147 , 148 , 323 , 324 , 447 , 308 and 506 read with 149 Indian Penal Code ( IPC ).

(3.) The prosecution case is that, the petitioners along with three other accused formed themselves into an unlawful assembly with a common object to trespass into the courtyard of the de facto complainant. It is alleged that the 1st accused intimidated the de facto complainant by showing a sword and he attacked de facto complainant with a wooden stick. It is alleged that the other accused also assaulted the victim in this case.