NITHYA Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail under Sec. 438 of the Code of Criminal Procedure, 1973 filed by accused Nos. 1 to 5 in Crime No. 517 of 2021 of Fort Police Station, Thiruvananthapuram, registered under Ss. 323, 324, and 506 r/w Sec. 34 of the Indian Penal Code and Sec. 75 of the Juvenile Justice (Care and Protection of Children) Act.

(2.) The prosecution allegation is that, the petitioners, who are the stepmother and her relatives of the victim girl, subjected her to physical assault, while she was staying with them, in a flat at Maruthoorkadavu. Unable to bear the ill-treatment, the victim girl had to go along with her mother's relatives.

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