RAJAN A.C 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. 63/2020 of Vythiri Police Station, Wayanad District. The above case is registered alleging offences punishable under Sections 323 and 324 of the Indian Penal Code (IPC) and Section 75 of the Juvenile Justice (care & protection) Act.

(3.) The prosecution case is that, on 19.02.2020 at about 7 p.m., the petitioner made an attempt to leave the place with another lady abandoning his wife and children. He was prevented by his daughter, upon which, the petitioner kicked his daughter and also hit her with the mobile phone. Hence it is alleged that the petitioner committed the above said offences.