SUDHEESH Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioners are the accused in Crime No.48/2020 of Parippally Police Station, Kollam District. The above case is registered alleging offences punishable under Sections 341 , 324 and 326 read with Section 34 of the Indian Penal Code (IPC).

(3.) The prosecution case is that on 20-01-2020 at about 7.00 p.m. the petitioners wrongfully restrained the defacto complainant and attacked him with an iron rod. It is alleged that the defacto complainant sustained injury on his forehead.