REENA SHAMSUDEEN 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.) Petitioner is the accused in Crime No.424/2021 of Chatayamangalam Police Station. The above case is registered against the petitioner alleging offences punishable under Sections 294(b), 323 IPC and Section 75 of the Juvenile Justice (Care and Protection) Act 2015.

(3.) The prosecution case is that on 15.1.2021, while the defacto complainant and her husband were in altercation and when their daughter, the victim aged 13 years intervened, the accused who was present in the house of the husband of the defacto complainant pushed her daughter and showered filthy language against her.