ABDUL KHADER M. K. 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.) The petitioners are the accused in Crime No.232/2021 of Chandera Police Station, Kasaragod District. The above case is registered against the petitioners alleging offences punishable under Sections 341, 323, 324 and 452 read with 34 IPC.

(3.) The prosecution case is that the accused in this case trespassed into the house of the defacto complainant on 17.04.2021 and wrongfully restrained the son of the defacto complainant and assaulted him by hands and sticks. The alleged incident happened at 5 pm.