SAPISH 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 accused in Crime No. 1074 of 2020 of Ettumanoor Police Station, Kottayam District. The above case is registered against the petitioner alleging offences punishable under Sections 294(b), 506, 341, 343, 452, 323, 324 r/w. Section 34 of the Indian Penal Code (IPC).

(3.) The prosecution case is that, the petitioner along with another person trespassed into the residence of the defacto complainant and caused hurt to her and thereby committed the above offence.