AMMED 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 2nd and 3rd accused in Crime No. 806/2020 of Kuttyadi Police Station. Originally this case was registered at Thottilpalam Police Station as Crime No.385/2020, which was transferred to Kuttyadi Police Station, Kozhikkod District. The above case is registered alleging offences punishable under Sections 406,498(A),354 and 34 of the Indian Penal Code (IPC).

(3.) The prosecution case is that the petitioners and the other accused mentally and physically harassed the defacto complainant.