MITHUN MOHAN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The Petitioner is the 2nd accused in Crime No.1135/2020 of Naruvamoodu Police Station, Thiruvananthapuram District. The above case is registered against the petitioner alleging offence punishable under Section 143, 147, 148, 294(b), 452, 506, 324, 354 and 427 read with Section 149 of the Indian Penal Code.

(3.) The prosecution case is that, the petitioner and the other accused formed themselves into an unlawful assembly armed with weapons trespassed into the house of the defacto complainant and attacked her. It is also alleged that, the accused outraged the modesty of the defacto complainant. It is also alleged that, the petitioner and the other accused committed mischief to the tune of Rs.22,000.00