MUHAMMMED FARZEEN SHAH 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.1166 of 2020 of Mangalapuram Police Station, Thiruvananthapuram District. The above case is registered against the petitioners alleging offences punishable under Sections 143 , 147 , 148 , 149 , 294(b) , 506(ii) , 451 , 447 , 427 of the Indian Penal Code (IPC) and Section 27 of the Arms Act.

(3.) The prosecution case is that, on 5.7.2020 at 12 a.m. due to previous enmity, the petitioner trespassed into the house of the defacto complainant using iron rod and wooden reaper and damaged the window glass and the car parked inside the house. It is alleged that, there is a damage to the tune of Rs.40,000/-.