(1.) Application filed for anticipatory bail under Section 438 of Cr.P.C.
(2.) The applicants are accused in Crime No. 1765 of 2020 of Thambanoor Police Station, Thiruvananthapuram, for having allegedly committed offences punishable under Sections 452, 323, 506, 294 (b) and 392 read with Section 34 of the Indian Penal Code.
(3.) The prosecution case, in brief, is that under a misapprehension that a video uploaded by the de facto complainant on the YouTube pertaining to some feminists refers to the 1st accused, at about 5 PM on or about 26/09/2020, the applicants in furtherance of common intention, having made preparation to wrongfully restrain, intimidate, assault and cause hurt to the de facto complainant, trespassed into the room No. 34 of "Shrinivas" Lodge at Thambanoor, where he was staying, questioned him about his alleged derogatory post in the YouTube channel, hurled abuses at him, put him in fear of assault, caused simple hurt by slapping him, and then smeared black ink over his body with the intention to humiliate him, rubbed stinging nettle plant on his body, attempted to disrobe him by pulling at his dothi, intimidated him, and robbed his laptop, mobile phone, headset and microphone.
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