PANKAJAKSHAN NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Sec. 438 of Criminal Procedure Code (Cr.P.C.)

(2.) The petitioner is accused in Crime No.331 of 2023 of Adoor Police Station, Pathanamthitta District. The above case is registered against the petitioner alleging offences punishable under Ss. 341, 323 & 354 of the Indian Penal Code (I.P.C.).

(3.) It is alleged that the accused and his daughter, who is the de-facto complainant, are not in terms. On 13/3/2023 at about 10.15 p.m., when the de-facto complainant went to take medicine for her child, the accused switched off the light on return the de-facto complainant, which enmity to the de-facto complainant by the accused and assaulted the de-facto complainant and caused to tore her T-shirt and caught hold of her hair and hit on wall and sustained serious injuries.