SHAHANSHA K.S. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in Crime No. 3038 of 2019 of Kayamkulam Police Station. The above case is registered against the petitioner alleging offences punishable under Sections 143, 147, 148, 149, 323, 324, 427 r/w. Section 149 of the Indian Penal Code (IPC). An offence under Section 27 of the Arms Act is aslso alleged against the petitioner.

(3.) The prosecution case is that, on 8.12.2019 at about 2.50 p.m., the petitioner and other accused came in a motor bike and car and attacked the defacto complainant with an iron rod and the other accused attacked the defacto complainant with sword and slapped. It is also alleged that, the defacto complainant lost an amount of Rs.10,000/-