NIKHIL V. 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.804/2022 of the Palluruthy Police Station, Ernakulam. The offences alleged against the petitioner are under Ss. 324 and 506 of the Indian Penal Code, 1860 and Sec. 75 of Juvenile Justice (Care and Protection of Children) Act, 2015.

(3.) The prosecution alleges that, petitioner is conducting a tuition centre by name 'Thakshashila Tuition Centre' at Palluruthy, Ernakulam. While so, the defacto complainant's four year old son, who was attending the tuition classes conducted by the petitioner was assaulted by the petitioner causing grievous hurt including 14 injuries on both legs and both arms for his inability to write alphabets, and thereby committed the offences alleged against him.