BINDU 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. 110 of 2020 of Murikkassery Police Station, Idukki District. The above case is registered against the petitioners alleging offences punishable under Sections 341 , 323 , 324 , 326 r/w. Section 34 of the Indian Penal Code (IPC). The offence under Section 24 of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 is also alleged.

(3.) The prosecution case is that, the defacto complainant is the mother of the 2nd petitioner. The gist of the prosecution case is that, on 24.2.2020 at 4 p.m., the accused assaulted the defacto complainant and caused fracture on the middle finger of her left leg and that the accused were not maintaining her. Hence, it is alleged that, the accused committed the above offence.