AMAL KRISHNA Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner in this application for pre-arrest bail is accused nos.1 to 3 in Crime No.44 of 2021 of Kuthuparamba Police Station. Offences alleged are under Ss. 323, 324, 354, 354-D, 294(b), 506, r/w 34 of the Indian Penal Code.

(2.) The prosecution would allege that the first accused was pretending an affair with the defacto complainant and he used to disturb her quite often. When the defacto complainant refused the said affair, the second accused, who is the father of the first accused, threatened her over phone, besides abusing her. On 8/2/2021 at 9.40a.m., the third accused fisted the defacto complainant at a place called Nirmalagiri, thus committing the offences enumerated above.

(3.) Heard the learned counsel for the petitioners and the learned Public Prosecutor. Perused the records.