SHAJI 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 sole accused in Crime No.9 of 2020 of Upputhara Police Station. The above case is registered against the petitioner alleging offences punishable under Sections 322 , 324 , 354 , 354A , 354(B) and 294 (b) of the Indian Penal Code ( IPC ).

(3.) The prosecution case is that on 5.1.2020 one Ravi was transporting rock powder in his tipper lorry from the courtyard of the de facto complainant. The petitioner came there and some wordy altercation occurred between Ravi and petitioner. At that time, the husband of the de facto complainant came there and interfered in the matter. It is alleged that, the petitioner abused and assaulted him. Then the de facto complainant interfered. Then the petitioner assaulted the de facto complainant also. It is alleged that, the petitioner torn her nighty.