ALTHAF Vs. KERALA

JUDGEMENT

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

(2.) Petitioners are accused in Crime No.848 of 2020 of Tirur Police Station. The above case is registered against the petitioners alleging offences punishable under Sections 379, 323, 294(b) and 354 of the IPC.

(3.) The prosecution case is that the petitioners assaulted the defacto complainant, committed theft of a gold chain and outraged the modesty of the defacto complainant.