JACKSON 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 accused in crime No. 560 of 2020 Punnapra Police Station, Alappuzha District. The above case is registered against the petitioners alleging offences punishable under Sections 447, 294(b), 324 and 326 r/w Section 34 of the Indian Penal Code.

(3.) The prosecution case is that, on 12.07.2020 at about 11.00 p.m., 1st accused criminally trespassed into the house of the defacto complainant and abused him.