SREERAJ S 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. 1369 of 2020 of Pathanamthitta Police Station, Pathanamthitta District. The above case is registered against the petitioners alleging offences punishable under Sections 294(b) , 323 , 447 , 427 , 354 , 506(i) r/w. Section 34 of the Indian Penal Code (IPC).

(3.) The prosecution case is that, the accused No.1 has questioned the visit of a person in the house of the defacto complainant and there occurred exchange of words in the courtyard of the defacto complainant's house at about 3 p.m. on 2.8.2020 in which accused Nos.2 and 3, who are brother and mother of the 1st accused was also joined. According to the prosecution, the petitioners assaulted the defacto complainant and also committed mischief.