ABDUL MAJEED C.A 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 1 and 4 in Crime No.367/2022 of Bakel Police Station, Kasaragod District, alleging offences under Ss. 307, 323, 326 and Sec. 341 r/w Sec. 34 of Indian Penal Code, 1860.

(3.) According to the prosecution, the accused, 4 in numbers restrained the victim aged 16 years and inflicted stab injuries on his buttocks and on his left abdomen and thereby committed the offences alleged.