SUBRAMANIAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 439 of Criminal Procedure Code was heard through Video Conference.

(2.) The petitioners are the accused in Crime No.410/21 of Irinjalakkuda Police Station. The above case is registered against the petitioners alleging offences punishable under Sections 341, 323, 324 and 308 read with 34 IPC.

(3.) The prosecution case is that on 20.04.2021 at 9.30 pm, the petitioners wrongfully confined the son of the defacto complainant and the 1st accused attacked him using a sword. The defacto complainant sustained injuries on the back of his body and therefore the petitioners committed the offence.