MURARI DAS Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The Petitioner is the 2nd accused in Crime No.1047/2020 of Mavelikkara Police Station, Alappuzha District. The above case is registered against the petitioner and others, alleging offences punishable under Sections 143, 144, 147, 148, 149, 447, 452, 341, 323, 224, 294 (b), 427 and 308 of the Indian Penal Code.

(3.) The prosecution case is that, the accused persons due to previous enmity trespassed into the house of the defacto complainant and attacked him with dangerous weapons. The defacto complainant sustained serious injuries.