RAJKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the accused in Crime No.509/2022 of Chalissery Police Station, alleging offences punishable under Ss. 341, 323, 324, 308 and 354 of Indian Penal Code, 1860 r/w Sec. 75 of the Juvenile Justice (Care and Protection) Act, 2015 and Sec. 31(1) of the Protection of Women from Domestic Violence Act, 2005.

(3.) According to the prosecution, on 15/10/2022, the accused who is the brother-in-law of the defacto complainant restrained her and her children from entering into her house and also outraged her modesty by pushing her down and tried to inflict a stab on her stomach and chest with a knife, which was prevented using a bag and in the attack, defacto complainant and one of her daughter's sustained injuries and thereby committed the offences alleged.