JACKSON JOHNSON 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 the accused in Crime No.539 of 2020 of Edathala Police Station, Ernakulam. The above case is registered against the petitioners alleging offences punishable under Sections 498A, 323, 294 (b) read with 34 IPC.

(3.) The prosecution case is that the petitioners mentally and physically harassed the de facto complainant. The case was registered based on a private complaint.