AKHIL THANDANTE PARAMPIL Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.566 of 2020 of Thrikkunnappuzha Police Station. The above case is registered against the petitioner alleging offences punishable under Sections 323, 341, 354, 294(b) and 506 IPC.

(3.) The prosecution case is that on 19.6.2020 at about 10.30 a.m the petitioner assaulted the de facto complainant by fisting her while she was engaged in MNREGP work.