DIXON PETER 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 1st accused in Crime No. 212 of 2020 of Kuthiyathodu Police Station. The above case is registered alleging offences punishable under Sections 143, 147, 148, 323, 324, 325, 294(b), 341, 354 and 354 (A) read with Section 149 of the Indian Penal Code (IPC).

(3.) The prosecution case is that, the accused attacked the brother of defacto complainant. When the defacto complainant intervened, the accused assaulted the defacto complainant also by which the defacto complainant sustained a fracture on his nasal bone. It is also alleged that the family members of the defacto complainant were also attacked by the accused.