VARKEY Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is accused No.4 in Crime No.27/2022 of Kuttampuzha Police Station. The offences alleged against the petitioner are punishable under Ss. 341, 323, 326 read with Sec. 34 of IPC.

(3.) The prosecution case is that the petitioner and the other accused due to previous enmity voluntarily caused grievous hurt to the defacto complainant on 16/1/2022. The defacto complainant sustained fracture on his nasal bone.