VISHNU SALIM Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 438 of Criminal Procedure Code (Cr.P.C.) was heard through Video Conference.

(2.) The petitioner is one of the accused in crime No.41/2021 of Kalady Police Station. The above case is registered against the petitioner and others alleging offences punishable under Sections 323, 324, 326 and 308 r/w 34 of the Indian Penal Code.

(3.) The Prosecution case is that the petitioner along with the other accused in furtherance of their common intention caused bodily injury to the defacto complainant, demanded back the money lent to the first accused in the above crime. It is alleged that the first accused hit the defacto complainant with a helmet on his head and stabbed on his abdomen and when the defacto complainant fell down the petitioner also stabbed the defacto complainant. It is alleged that the other accused also attacked the defacto complainant.