ANOOP NAIR Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioners are the accused in Crime No. 1058 of 2020 of Chavara Thekkumbhagam Police Station, Kollam District. The above case is registered against the petitioners alleging offences punishable under Sections 498-A r/w. Section 34 of the Indian Penal Code (IPC). Section 66E of the Information Technology Act, 2000 is also alleged against the petitioners.

(3.) The prosecution case is that, the petitioners mentally and physically harassed the defacto complainant. The prosecution case is that, the petitioners committed the offences when there is an order from the Grama Nyayalaya, Chavara.