RATHEESH @ KANNAN 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.) Petitioners are the accused in Crime No.293/2021 of Kattakada Police Station. The above case is registered against the petitioners alleging offences punishable under Sections 294(b), 354A, 354B, 447 r/w Section 34 of IPC.

(3.) The Prosecution case is that on 28.1.2021, the petitioners who are neighbours of the defacto complainant verbally abused the defacto complainant. It is further alleged that first accused attempted to assault the defacto complainant leading to tearing of the nighty worn by her. Hence it is alleged that the petitioners committed the offences.