ALI P. M. 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 accused Nos.2 to 5 in Crime No.1087 of 2020 of Mala Police Station, Thrissur District. The above case is registered against the petitioners alleging offences punishable under inter alia Section 498A of the Indian Penal Code (IPC).

(3.) The prosecution case is that, the petitioners and other accused mentally and physically harassed the defacto complainant. The petitioners are the in-laws of the defacto complainant.