BHADRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973 by the petitioners, who are accused Nos.1 to 3 in crime No.1052/2023 of Thiruvallam police station, Thiruvananthapuram.

(2.) Heard the learned counsel for the petitioners as well as the learned Public Prosecutor in detail. Perused the relevant documents placed by the learned Public Prosecutor in this case.

(3.) The prosecution case is that at about 10 am on 3/12/2023, accused Nos.1 to 3 attacked the de facto complainant, who is none other than the sister of the 1st accused, and her son, with intention to cause grievous injuries and also to outrage her modesty. Recording the statement of the de facto complainant, crime alleging commission of offences punishable under Ss. 294(b), 323, 324, 326, 357, 354, 354(A)(1), 354(B), 509 and 506(i) read with Sec. 34 of IPC was registered.