MOHAMMED ALIM Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 438 of Criminal Procedure Code was heard through Video Conference.

(2.) Petitioners are accused Nos. 1 to 7 in Crime No.1889 of 2020 of Kollam West Police Station. The above case is registered against the petitioners alleging offences punishable under Sections 143 , 147 , 294(b) , 341 , 323 , 324 , 325 , 427 , 354 and 354 B r/w Section 149 IPC.

(3.) The prosecution case is that the petitioners herein formed themselves in to an unlawful assembly and assaulted the defacto complainant. The defacto complainant sustained two fractures. It is also alleged that the first accused outraged the modesty of the defacto complainant. It is also alleged that he disrobed the defacto complainant. Hence it is alleged that the accused committed the above said offences.