SURESH BABU M B Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioners are accused in crime No. 828 of 2020 of Sulthan Bathery Police Station, Wayanad District. The above case is registered against the petitioners alleging offences punishable under Sections 323, 341, 354 A read with Section 34 of the Indian Penal Code (IPC). The offence under Section 75 of the Juvenile Justice (Care and Protection of Children) Act is also alleged.

(3.) The prosecution case is that, on 31.07.2020 while the defacto complainant and her brother were taking food along with their grandmother, the 1st petitioner came there and the 2 nd petitioner attempted to take food by his hand from the plate of her brother. He objected and when she interfered, the 2 nd petitioner caught hold of her and tried to hold her garments and pushed her by chest and beat her. When her brother interfered he was also pushed by the 2 nd petitioner. Brother is aged 17 years and the defacto complainant is aged 20 years. Then she contacted her mother and maternal grandfather. The maternal grandfather came and took her to the Taluk Hospital.