VIDHYADHARAN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the sole accused in Crime No. 2473 of 2020 of Karunaagapally Police Station, Kollam District. The above case is registered against the petitioner alleging offences punishable under Sections 498A , 294(b) , 323 , 324 , 325 , 506 of the Indian Penal Code (IPC). This case was originally registered at Binanipuram Police Station based on a private complaint filed before the jurisdictional Magistrate Court. Subsequently the case was transferred to Karunaagapally Police Station as Crime No.2473 of 2020. The learned public prosecutor submitted that, the offence under Section 325 IPC is deleted and what now remains is the offences under Sections 498A , 294(b) , 323 , 324 and 506 IPC .

(3.) Heard the learned counsel for the petitioner and the learned public prosecutor.