RAMKUMAR RAJAN 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. 1282 of 2019 of Mannanthala Police Station, Thiruvananthapuram District. The above case is registered against the petitioner alleging offences punishable under Sections 323 , 324 , 326 , 294(b) and 498A of the Indian Penal Code (IPC) and also under Sections 31(1) and 23 of the Protection of Women From Domestic Violence Act, 2005.

(3.) The prosecution case is that, the petitioner who is the husband of the defacto complainant, mentally and physically harassed the defacto complainant. It is also alleged that the petitioner inflicted grievous hurt to the defacto complainant.