ELCITA BINU Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioners are the accused in Crime No.1217 of 2019 of Puthencruz Police Station, Ernakulam District. The above case is registered against the petitioners alleging offences punishable under Sections 353 r/w Section 34 of the Indian Penal Code (IPC).

(3.) The prosecution case is that, the petitioners obstructed the police officials while searching the house of the accused in connection with another case.