BABY PI Vs. STATE OF KERALA

JUDGEMENT

(1.) These Bail Applications filed under Section 438 of Criminal Procedure Code were heard through Video Conference.

(2.) Petitioners are the accused in Crime No.2338/2020 and Crime No.2337/2020 of Thiruvalla Police Station. The allegation against the petitioner in both the cases are same. Therefore, I am disposing these bail applications by a common order.

(3.) Both the cases are registered based on the statement of the two kids of the petitioner's son. The allegation is that the petitioner, who is the grandfather of these two kids sexually abused the children in 2016 and 2018.