ABHIJITH Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under Sec. 438 of Criminal Procedure Code.

(2.) Petitioners are the accused in Crime No.198/2022 of Kolathur Police Station. The above case is registered against the petitioners alleging offences punishable under Ss. 341 and 324 read with Sec. 34 of the Indian Penal Code. Subsequently the offence under Sec. 326 of the Indian Penal Code was also incorporated.

(3.) The prosecution case is that, on 5/4/2022 at 10 pm, the accused, due to previous enmity towards the defacto complainant, wrongfully restrained the defacto complainant and attacked him using a wooden log. Hence it is alleged that the accused committed the offence.