SUNIL KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Sec. 438 of Criminal Procedure Code (Cr.P.C.)

(2.) The petitioner is the accused in Crime No. 1507 of 2023 of Chadayamangalam Police Station, Kollam. The above case is registered against the petitioner alleging offences punishable under Ss. 294(b), 452, 324 and 326 r/w 34 of Indian Penal Code (I.P.C.).

(3.) The prosecution case in brief is that, on 16/9/2022, the petitioner attacked the de-facto complainant by hitting on his right with a stick and the de-facto complainant sustained serious injuries. The First Information Statement was registered on 11/10/2022.