SHAJI Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is the sole accused in Crime No.73 of 2023 of Kadakkal Police Station registered for offences punishable under Ss. 341, 294(b), 323, 506(i) and 308 IPC and Sec. 31 of the Protection of Women from Domestic Violence Act, 2005. The crime is registered on the allegation that, in violation of the order of protection granted to the petitioner's wife/de facto complainant under the Domestic Violence Act, the petitioner voluntarily caused hurt to the de facto complainant by hitting her forehead on the wall and abusing her using obscene words. The petitioner is in custody from 13/1/2023 onwards. His bail application is rejected by the jurisdictional Magistrate.

(2.) I heard learned Counsel for the petitioner and the learned Public Prosecutor.