PRANAV Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioners in the above two Bail Applications are the accused in Crime No. 88 of 2020 of Wadakkanchery Police Station, Thrissur District registered alleging offences punishable under Sections 143, 147, 148, 341, 323, 324, 308 r/w. Section 149 of the Indian Penal Code (IPC).

(3.) The prosecution case is that, on 18.2.2020 at 3.30 p.m., the accused persons wrongfully restrained the de facto complainant and inflicted injury on the de facto complainant using dangerous weapons.