BADUSHA 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 petitioners are the accused in Crime No.221/2021 of Sasthamacotta Police Station. The above case is registered against the petitioners alleging offences punishable under Sections 143,147, 148, 294(b), 323, 324, 308 r/w 34 of Indian Penal Code.

(3.) The prosecution case is that on 28.02.2021 at 10.30 pm while the defacto complainant's friend named Mony asked about the assault sustained to one Mr. Jayan and at that time, the 2nd accused in the crime used abusive words and assaulted him with his right hand. It is alleged that the accused assaulted the injured and they sustained injury.