SUBAIR KUTTY 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.2829/2020 of Karunagappally Police Station, Kollam. The above case is registered against the petitioners alleging offences punishable under Sections 323, 324, 326, 354, 447 and 294(b) r/w 34 IPC.

(3.) The prosecution case is that the accused mislead that the defacto complainant spread rumors against the persons coming to his brother's daughter's house and in animosity with the above, the accused in order to assault the defacto complainant, trespassed into the house on 14.11.2020 and attacked her and her husband.