SHAJINA P.P. Vs. STATE OF KERALA

JUDGEMENT

(1.) These Bail Applications are filed under Section 438 of Criminal Procedure Code was heard through Video Conference.

(2.) The petitioners are the accused in Crime No.526 of 2020 of Chakkarakkal Police Station. The above case is registered against the petitioners alleging offences punishable under Sections 75 and 87 of the Juvenile Justice(Care and Protection of Children) Act , 2015. Since the petitioners in these bail applications are accused in the same Crime, I am disposing these bail applications together.

(3.) The prosecution case is that on 4.12.2017 while the de facto complainant and the petitioner in B.A.No.6299 of 2020 were living as husband and wife at 'Ushus' in Ancharakandy amsom, Mamba desom, the 1st accused without giving proper care and protection to her minor child, abandoned the child and went along with the 2 nd accused, who is the petitioner in B.A.No.6295 of 2020.