ALI.M.K 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 accused Nos.3 and 4 in Crime No.194 of 2020 of Central Police Station, Ernakulam District. The above case is registered against the petitioners alleging offences punishable under Sections 341 , 323 , 324 , 308 r/w. Section 34 of the Indian Penal Code (IPC).

(3.) The prosecution case is that, the petitioners and other accused wrongfully restrained the defacto complainant and assaulted him by which he sustained serious injuries.