MUHAMMED ABDUL RASHEED 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 accused in crime No. 1299 of 2020 of Nagaroor Police Station, Thiruvanathapuram District. The above case is registered against the petitioners alleging offences punishable under Sections 143 , 147 , 149 , 294(b) , 452 of the Indian Penal Code (IPC) and Section 75 of the Juvenile Justice (Care and Protection of Children) Act .

(3.) The prosecution case is that, on 19.07.2020 at about 6.00 p.m., due to previous enmity towards the defacto complainant and his minor son trespassed into his house and abused him and hit and kicked him. The further case is that, the minor son of the defacto complainant tried to prevent the act of the accused. It is also alleged that the petitioners attacked and threatened him.