ARMAN MUSTHAFA M. Vs. STATE OF KERALA

JUDGEMENT

(1.) These Bail Applications filed under Section 438 of Criminal Procedure Code (Cr.P.C.) were heard through Video Conference.

(2.) These two bail applications are connected and therefore, I am disposing these bail applications by a common order. The petitioners in B.A.2584 of 2021 are accused Nos. 1 to 4 and the petitioner in B.A. No. 3621 of 2021 is the fifth accused in Crime No. 288/2021 of Ranni Police Station. The above case is registered against the petitioners based on a private complaint filed before the jurisdictional court which is forwarded under Section 156(3) Cr.P.C. The offences alleged against the petitioners are under Sections 498A, 294(b), 506 r/w Section 34 of IPC.

(3.) The Prosecution case is that the petitioners mentally and physically harassed the defacto complainant.