JINU MON 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 2nd accused in Crime No.1822 of 2020 of Anchalummoodu Police Station, Kollam. The above case is registered against the petitioner and others alleging offences punishable under Sections 498A, 294(b), 447, 451, 506 and 326 r/w. Section 34 IPC.

(3.) The prosecution case is that the petitioner and the other accused mentally and physically harassed the de facto complainant. It is also alleged that on 24.8.2018 at midnight, petitioners trespassed into the residence of the de facto complainant and assaulted the de facto complainant, her parents and brother and inflicted injuries.