BIJU 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 3rd accused in crime No.65/2021 of Aloor Police Station. The above case is registered alleging offences punishable under Section 452, 341, 323, 324, 326, 294(b) and 506(ii) r/w Section 34 of the Indian Penal Code.

(3.) The prosecution case is that, on 07.02.2021, at about 11.30 a.m., the petitioner and two others had committed house trespass into the residence of the defacto complainant at Urumbankunnu. The second accused abused the defacto complainant using filthy language, wrongfully restrained him. Thereafter the first and second accused assaulted the defacto complainant by beating with sticks. The third accused also assaulted the defacto complainant by beating with hands.