MAHESH K Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 439 of Criminal Procedure Code was heard through Video Conference.

(2.) Petitioner is the accused in Crime No.798 of 2019 of Kasaragod Police Station. The above case is registered against the petitioner alleging offences punishable under Sections 452, 506(ii), 427 r/w.34 IPC.

(3.) The prosecution case is that on 25.12.2019 at about 11 p.m, the accused Nos.1 to 4 due to their enmity towards the husband of the de facto complainant, in furtherance of their common intention, trespassed into the house of the de facto complainant and caused hurt to the de facto complainant, criminally intimidated her and further caused mischief by destroying the window pane etc.