ANAND RAJ 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 3rd accused in Crime No. 1090/2020 of Sreekaryam Police Station, Thiruvananthapuram District. The above case is registered against the petitioner alleging offences punishable under Sections 294(b), 323, 326, 451 and 308 read with Section 34 of the IPC.

(3.) The prosecution case is that, petitioner and the other accused assaulted the de facto complainant and the defacto complainant sustained grievous heart.