NARAYANAN T. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application seeking regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) Petitioners are accused Nos.1 and 2 in Crime No.191/2022 of Mayyil Police Station, Kannur District alleging offences under Ss. 143,148, 341, 323, 324, 326 and Sec. 354 r/w Sec. 149 of the Indian Penal Code, 1860.

(3.) According to the prosecution, the accused had on 25/2/2022 attacked the defacto complainant and his brother and thereby committed the offences alleged.