LINCY LALU 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 4th accused in Crime No.73 of 2020 of Central Police Station, Ernakulam District. The above case is registered alleging offences punishable under Sections 294(b) , 341 , 323 , 326 , 307 , 506 r/w. Section 34 of the Indian Penal Code (IPC).

(3.) The prosecution case is that, on 25.01.2020 at about 11.30 p.m., the petitioner along with the remaining accused wrongfully restrained the de facto complainant and his brother and stabbed them with a knife.