RAHUL 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 the accused in crime No.163 of 2021 of Pozhiyoor Police Station. The above case is registered against the petitioner alleging offences punishable under Sections 294(b), 324, 326 & 308 of the Indian Penal Code.

(3.) The prosecution case is that the petitioner attacked the defacto complainant and he sustained serious injury.