PRASANNAN T.K. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The Petitioners are the accused in Crime No.801/2020 of Kalamasserry Police Station. The above case is registered against the petitioners alleging offences punishable under Sections 143,146,147,323,452 and 354 read with 149 of I.P.C.

(3.) The prosecution case is that, the petitioners formed themselves into an unlawful assembly and in furtherance of their common object of the assembly, trespassed in to the house of the defacto complainant on 18-10-2020 at 6 p.m., and attacked the defacto complainant. It is also alleged that, the first accused outraged the modesty of the defacto complainant. There is specific overt act attributed to the main accused in this case.