SARATH Vs. STATE OF KERALA

JUDGEMENT

(1.) Dated this the 9th day of December 2020 This Bail Application filed under Section 438 of Criminal Procedure Code was heard through Video Conference.

(2.) The petitioner is the third accused in Crime No.788/2020 of Mannuthy Police Station, Thrissur District. The above case is registered against the petitioner and others alleging offences punishable under Sections 143,147,148,452,323,324,308,294(b) and 506 read with Section 149 of the Indian Penal Code (IPC).

(3.) The prosecution case is that, on 30.08.2020, at 22.00hrs, the accused Nos. 1 and 2 along with other 15 accused, formed themselves into an unlawful assembly and trespassed into the house of the defacto complainant and physically assaulted the defacto complainant and others.