PRADEEP M.G. 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 accused in Crime No.832 of 2022 of Kalpetta Police Station, Wayanad District, registered for the offences punishable under Ss. 498A and 326 of the Indian Penal Code, 1860.

(3.) The prosecution case is that, the accused, who is the husband of the defacto complainant, had on 11/11/2022 beat the defacto complainant with a wooden stick causing fracture to her little finger and thereby committed the offences alleged.