ANANDHU CHANGETHARAYIL 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 the accused in crime No. 739 of 2020 of Karunagappally Police Station, Kollam District. The above case is registered against the petitioners alleging offence punishable under Sections 143, 147, 148, 452, 323, 354, 324, and 427 read with Section 149 of the Indian Penal Code (IPC).

(3.) The prosecution case is that, on 05.04.2020 evening, there was some altercations between the son of the de facto complainant and one Bharath. Out of that animosity, the petitioners and other accused formed an unlawfully assembly and trespassed into the dwelling house of the de facto complainant and attacked her. It is also alleged that the petitioners committed mischiefs.