JABIR. M.H Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 438 of the Code of Criminal Procedure.

(2.) The petitioner herein is the 5th accused in Crime No.430 of 2021 of the Kayamkulam Police Station registered under Sections u/s 143,147,148,149,323,324 and 308 of IPC of the IPC.

(3.) The prosecution allegation is that on 06.04.2021 at about 7.30 p.m. the de facto complainant was wrongfully restrained and he was attacked with weapons causing serious injuries.