ANEESH Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioners are the accused in Crime No. 109 of 2020 of Mananthavady Police Station, Wayanad District. The above case is registered against the petitioners alleging offences punishable under Sections 452, 341, 323, 324, 326 r/w. Section 34 of the Indian Penal Code (IPC).

(3.) The prosecution case is that on 20.2.2020 at about 10.30 p.m. the accused trespassed into the house of the defacto complainant and assaulted him and his wife using iron pipe and thereby committed the said offence.