SHAIJUMON N. I. 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.1120/2021 of Chingavanam Police Station. The above case is registered originally under Sections 294(b), 324, 323 and 341 read with 34 IPC. Subsequently, the offence under Section 326 IPC is also added.

(3.) The prosecution case is that on 09.12.2020 at about 2.30 pm the accused Nos.1 and 2 attacked the defacto complainant and used filthy language after wrongfully restraining him. The 2nd accused is the wife of the petitioner.