ABDUL AZEEZ T K 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.140/2021 of Perinthalmanna Police Station. The above case is registered against the petitioners alleging offences punishable under Sections 341, 324 and 308 IPC read with 34 IPC.

(3.) The prosecution case is that on 19.03.2021 at about 7.30 pm at Aliparamba in front of the Village Office, the accused Nos.1 to 4 wrongfully restrained the defacto complainant and thereafter attacked him with deadly weapons.