ASHRAF M. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in Crime No. 108 of 2020 of Kilikolloor Police Station, Kollam District. The above case is registered against the petitioner alleging offences punishable under Sections 323 , 324 , 326 & 498 A of the Indian Penal Code.

(3.) The prosecution case is that the petitioner is mentally and physically harassed the de facto complainant. It is alleged that on 24/03/2009 the petitioner attacked the de facto complainant. It is alleged that a steel cup was thrown towards the de facto complainant by which she sustained serious injuries. The present complaint is filed on 01/02/2020 alleging that the petitioner is not looking after the de facto complainant and he is living with another woman.