PRAKASAN K. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.528 of 2020 of Hill Palace Police Station, Ernakulam. The above case is registered against the petitioner alleging offence punishable under Section 323 IPC and Section 23 read with Section 75 of the Juvenile Justice (Care and Protection of Children) Act , 2015 (for short J.J Act).

(3.) The prosecution case is that on 17.5.2020 and on 19.5.2020, the petitioner who is the father of the minor victim assaulted the victim intentionally and thereby committed the offence. The victim is aged 11 1/2 years old.