MOHAMMED AZHARUDEEN 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 petitioner is the accused in crime No.2632/2020 of Vattappara Police Station. The offences alleged against the petitioner and others are under Secs. 341, 323, 324, 506(i), 427, 326 and 308 r/w Sec.34 of the IPC.

(3.) The prosecution case is that in furtherance of the dispute between one Amir Ali and his family regarding a property on 21.12.2020 at about 9 pm, the accused Nos. 1 to 4 in the crime with common intention tried to stop the vehicle driven by the defacto complainant near Karamkode-Kanyakulangara and attacked them and snatched an amount of Rs.45,000/-.