KIRAN KRISHNA Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for anticipatory bail.

(2.) Petitioner is the 2nd accused in Crime No.1074 of 2022 of Anthikkad Police Station, Thrissur District registered alleging commission of offences punishable under Ss. 341, 323, 324, 294(b) and 308 read with Sec. 34 of the Indian Penal Code.

(3.) The prosecution allegation is that, the accused attacked the defacto complainant with an iron rod, pulled him down and abused him.