M.G.SASI Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Sec. 438 of the Code of Criminal Procedure, seeking pre-arrest bail.

(2.) The petitioner is the accused in Crime No.983/2023 of Ambalapuzha Police Station, Alappuzha District, for having allegedly committed offences punishable under Ss. 341 and 324 of the Indian Penal Code.

(3.) The prosecution case, in short, is that, because of the animosity that the paddy land owned by the brother of the informant is previously cultivated by the accused and now the same is being done by the informant, the above animosity on 03/08/2023 at about 8.00 PM, at a place at Panchayath road at Padaharam, that the accused wrongfully restrained the informant and hit him with a iron stick over his scalp and back portion of the body and thereby he had sustained injuries and thereby committed the offence.