RAJU CHUKKANANI 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.68/2021 of Sreekandapuram Police Station. The above case is registered against the petitioner and others alleging offences punishable under Sections 452, 341, 294(b), 323, 324, 326, 427, 507 r/w Section 34 of the Indian Penal Code.

(3.) The prosecution case is that on 04.04.2021 at about 07.00 pm, accused Nos. 1 to 3 criminally trespassed into the shop of the defacto complainant and forcefully restrained and assaulted him with wooden logs and thereby inflicted grievous injuries.