VIPIN S. 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. 764 of 2019 of Maranalloor Police Station, Thiruvanathapuram District. The above case is registered against the petitioner alleging offences punishable under Sections 498A, 323, and 326 of the Indian Penal Code and Section 7.

(3.) The prosecution case is that the petitioner mentally and physically harassed the de facto complainant. It is also alleged that the de facto complainant sustained hurt, because of the assault from the side of the petitioner. According to the prosecution, the petitioner also committed the offence under Section 75 of the JJ Act.