GOKUL KRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 438 of the Criminal Procedure Code (Cr.P.C.) was heard through Video Conference.

(2.) The petitioners are the accused in Crime No.207 of 2021 of Malayalapuzha Police Station. The above case is registered against the petitioners alleging offences punishable under Sections 143, 147, 148, 294(b), 452, 427 and 506 read with Section 34 of the Indian Penal Code

(3.) The prosecution case is that on 18.04.2021, at about 5.00 p.m., while the de facto complainant was standing in the kitchen of her house, she felt that some persons are walking towards her house. She noticed that 8 persons in four bikes carrying dangerous weapons are there in front of her house. It is alleged that the accused trespassed into the house and used filthy language. Hence, it is alleged that the accused committed the offence.