SYAMLAL.M.SASIDHARAN 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 petitioner is the 2nd accused in Crime No.1408 of 2020 of Keezhvaipur Police Station, Pathanamthitta District. The above case is registered against the petitioner alleging offences punishable under Sections 294(b), 447, 323, 506(i), 354 B and 34 of the Indian Penal Code (IPC).

(3.) The prosecution case is that the petitioner trespassed into the courtyard of the house of the defacto complainant and attacked the defacto complainant. It is alleged that the accused try to disrobe the defacto complainant. The allegation against the petitioner is that he came in a motor bike and threatened the defacto complainant.