SAJU G., Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioners are accused Nos. 2 and 3 in crime No. 812 of 2020 of Vilappilsala Police Station, Thiruvananthapuram District. The above case is registered against the petitioners alleging offences punishable under Sections 294(b) , 341 , 323 , 324 , 452 , 354(B) , 308 and 427 read with Section 34 of the Indian Penal Code (IPC).

(3.) The prosecution case is that, on 03-07-2020 at about 9.30 p.m., the petitioners and other accused trespassed into the residence of the defacto complainant and abused him. It was also alleged that the accused voluntarily caused hurt to the defacto complainant. It is alleged that the petitioners assaulted the brother of the defacto complainant and also torn off the nighty worn by the daughter of defacto complainant's brother. Hence, it is alleged that the petitioners have committed the offences.