ALI Vs. PUBLIC PROSECUTOR HIGH COURT 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 accused in Crime No. 678 of 2020 of Allathur Police Station, Palakkad District. The above case is registered against the petitioner alleging offence punishable under Sections 341 , 323 , 324 , & 506 of the Indian Penal Code ( IPC ). Subsequently, the offence under Section 326 of the IPC is also added, after getting the medical report.

(3.) The prosecution case is that, the petitioner, who is the husband of the defacto complainant assaulted her on 10.07.2020. It is alleged that the petitioner used a dangerous weapon and the defacto complainant sustained grevious hurt.