KHADER KUNHI Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the 2nd accused in Crime No.367/2022 of Bekal Police station, Kasargode. The offences alleged against the petitioner are under Ss. 307, 323, 326 and 341 r/w Sec. 34 of the Indian Penal Code, 1860.

(3.) According to the prosecution, on 3/5/2022, the first accused along with the petitioner and two other accused unlawfully restrained the father of the victim, the 1st accused inflicted a stab injury on his buttocks and thereby committed the offences alleged him.