AMSON BABU Vs. STATION HOUSE OFFICER

JUDGEMENT

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

(2.) Petitioner is one of the accused in Crime No. 130 of 2020 of Chalakudy Police Station. The above case is registered against the petitioner alleging offences punishable under Sections 143, 147, 148, 324, 452 and 308 read with 34 of IPC.

(3.) The prosecution case is that, the petitioner along with other accused person criminally trespassed into the dwelling house of the defacto complainant and his friends, who are migrant labourers and beat them with fire logs and plastic pipes.