SHAHANAS ALIAS HARIS Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 439 of Criminal Procedure Code was heard through Video Conference.

(2.) The petitioner is the second accused in crime No.905/2020 of Vallikkunnam Police Station. The above case is registered against the petitioner alleging offences punishable under Section 450, 395, 294(b) and 506(ii) of the Indian Penal Code.

(3.) The prosecution case is that, the accused trespassed into the house of the defacto complainant and the second accused kept a knife on the neck of the defacto complainant, abused him in filthy language and threatened to kill him. Accused Nos. 1 and 2 assaulted him. It is also alleged that accused Nos.3 to 5 committed theft of Rs.3,50,000/-, 8.25 sovereigns of gold and an OPPO mobile phone worth Rs.8,000/- kept in the cupboard in the bed room near hall.