MANOJ Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 438 of the Criminal Procedure Code (Cr.P.C.) was heard through Video Conference.

(2.) The petitioner is the accused in Crime No.256 of 2021 of Chengannoor Police Station. The above case is registered against the petitioner alleging offence punishable under Section 326 of the Indian Penal Code.

(3.) The prosecution case is that on 28.02.2021, at about 7.00 p.m., the accused assaulted the de facto complainant and he sustained grievous hurt. Thus, it is alleged that the accused committed the offence.