C P SASIDHARAN 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 the accused in Crime No. 919 of 2020 of Payyannur Police Station, Kannur District. The above case is registered alleging offences punishable under Sections341,324,323 r/w. Section 34 of the Indian Penal Code (IPC). Subsequently, Section 326 IPC is also added.

(3.) The prosecution case is that, the petitioners wrongfully restrained the de facto complainant and assaulted him. The injured in this case sustained a fracture.