RATHEESH P.R. 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 in Crime No.21 of 2020 of Pudukkad Police Station, Thrissur District. The above case is registered against the petitioners alleging offences punishable under Sections 323 , 324 , 448 , 308 r/w. 34 of the Indian Penal Code ( IPC ).

(3.) The prosecution case is that, on 8.1.2020 at 8 p.m., the accused trespassed into the sit out of the house of the de facto complainant and the 1 st accused tried to hit the de facto complainant with an iron rod on his head. The other accused attacked the de facto complainant on his back using a dangerous weapon.