JEEVA 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 2nd accused in Crime No. 156 of 2020 of Balaramapuram Police Station, Thiruvanathapuram District. The above case is registered against the petitioner and others alleging offences punishable under Sections 294(b) , 341 , 323 , 324 , 308 read with Section 34 of the Indian Penal Code (IPC).

(3.) The prosecution case is that the petitioner, who is the daughter-in-law of the defacto complainant and the 1st accused, who is the husband of the petitioner attacked the defacto complainant on 17.02.2020 at 10.30 p.m. It is alleged that the defacto complainant sustained serious injuries.