ABOOBACKAR Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the first accused in Crime No.1758 of 2019 of Aluva East Police Station. The above case is registered against the petitioner alleging offences punishable under Sections 341, 323, 354, 294(b) and 506 r/w Section 34 of the IPC.

(3.) The prosecution case is that on 13.12.2019 at 3.45 p.m., the defacto complainant, her brother and a cousin were standing on the side of the'Uliyannur bridge' at Aluva. Questioning the same, the petitioner and others abused and attacked the defacto complainant.