VENU K. V. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 439 of Criminal Procedure Code was heard through Video Conference.

(2.) The petitioner is the accused in Crime No.722 of 2020 of Balussery Police Station, Kozhikode District. The allegation against the petitioner now is under Section 304 IPC and Section 75 of the Juvenile Justice Act. The petitioner was arrested on 20.07.2020 and he is in custody from that date onwards.

(3.) The prosecution case is that, on 18.07.2020 at about 23.33 hours the accused came to his house. The wife and children of the accused questioned about the delay of the arrival of the accused. When the deceased son of the petitioner intervened the accused pushed him down by which the child became unconscious. Subsequently, the child was taken to hospital. But he was declared as dead. Hence, the above offences are alleged against the petitioner.