DEVAYANI Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioners are the accused in Crime No.585/2020 of the Pazhayannur Police Station, Thrissur. The above case is registered against the petitioners alleging the offences punishable under Sections 143 , 147 , 148 , 149 , 294(b) , 324 , 427 , 452 and 506 IPC.

(3.) The prosecution case is that on 20.6.2020 at 8 pm, the accused in this case formed themselves into an unlawful assembly with common intention attacked the defacto complainant who is a lady residing adjacent to their house. According to the prosecution, the assault is because of a boundary dispute.