SAJI PURUSHOTHAMAN NAIR Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioners in these bail applications are accused in Crime No. 954 of 2019 of Paravoor Police Station, Kollam District. The above case is registered against the petitioners alleging offences punishable under Section 498A read with Section 34 of the Indian Penal Code (IPC). The petitioner in Bail application No. 9093 of 2019 is the 1 st accused in the above crime and the petitioners in Bail application No. 531 of 2020 are the 2nd & 3rd accused in the above crime.

(3.) The prosecution case is that, the petitioners mentally and physically harassed the defacto complainant.