MUHAMMED SHAH Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the sole accused in Crime No. 51 of 2020 of Valiyamala Police Station. The above case is registered against the petitioner alleging offences punishable under Sections 294 (b), 308, 323, 324, 354, 427, 452 of the Indian Penal Code (IPC) and Section 75 of the Juvenile Justice (Care and Protection of Children) Act.

(3.) The prosecution case is that due to enmity, the petitioner trespassed into the house of the defacto complainant at about 2.00p.m., on 05.02.2020, and voluntarily cause hurt by using a plastic chair. It is alleged that the sister-in-law of the defacto complainant attempted to save the defacto complainant. The petitioner assaulted the sister-in-law by holding her breast and pushed her to the corner of the room. When the children of the defacto complainant attempted to to save her, the petitioner assaulted the children. Hence, the petitioner committed the offence.