SANTHOSH Vs. STATE OF KERALA

JUDGEMENT

(1.) Dated this the 23rd day of April 2021 This application is filed under Section 438 of the Code of Criminal Procedure.

(2.) The petitioners are the accused in Crime No.177 of 2021 of Maranallor Police Station. The offences alleged against the petitioners are punishable under Sections 143, 147, 148, 188, 447, 294 b, 427, 506 II of IPC and Sections 3 and 5 of the Kerala Prevention of Damage to Private Property and Payment of Compensation Act, 2019.

(3.) The prosecution case is that on 31.01.2021 at about 4.00 p.m., the petitioners and the other accused formed themselves into an unlawful assembly, trespassed upon the property of the defacto complainant, showered abuses on him and committed mischief at his residence causing a loss of Rupees Two Lakhs.