SURENDRAN KS Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 438 of Criminal Procedure Code was heard through Video Conference.

(2.) Petitioner is the sole accused in Crime No.121 of 2020 of Wadakkanchery Police Station registered alleging offences punishable under Sections 341, 294(b), 308 and 506 of IPC.

(3.) The prosecution case is that the accused person wrongfully restrained the defacto complainant and his friend, and assaulted the defacto complainant using a knife with an intention to commit culpable homicide.