BABU.P.V. 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. 604/2019 of Kuttiyadi Police Station, Kozhikode District. The above case is registered against the petitioners and another alleging offences punishable under Sections 436 and 447 of the Indian Penal Code (IPC).

(3.) The prosecution case is that, on 19.11.2019 at 1.15 a.m., the accused trespassed into the residence of the de fato complainant and set fire to the residence of the de facto complainant and thereby caused a loss of Rs. 10 lakh.