THAJSON P M Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioners are accused in Crime No.2136/2020 of Muvattupuzha Police Station. The above case is registered against the petitioners alleging offences punishable under Sections 354 (A) (i), 323, 324, 294 (b) r/w Sections 11, 12, 7 and 8 of the POCSO Act.

(3.) The prosecution case is that the defacto complainant did not give her ring to the petitioner for pledging. Therefore, the petitioners trespassed in to the court yard of the defacto complainant's house on 21.8.2020 at 5 p.m., and assaulted the defacto complainant and her brother. Hence, the present case is registered against the petitioners.