KIRAN K. U. 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.114/2021 of the Arthungal Police Station. The above case is registered against the petitioner alleging offences punishable under Sections 458,323,324, 341, 506(ii) and 427 r/w Section 34 of the Indian Penal Code.

(3.) The prosecution case is that, on 25.01.2021 at 01.30 a.m., the petitioner and the other accused trespassed into the courtyard of the defacto complainant and rang the calling bell and when the defacto complainant opened the door, one of the accused brandished an iron road against the defacto complainant. It is alleged that the accused committed the offences by showing sword stick and by committing mischief.