MOHAMMED P.P. 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 petitioners are the accused in Crime No.784/2023 of Manjeswar Police Station, Kasargod, registered for offences punishable under Ss. 341, 323, 326, 506(i) r/w. 34 IPC.

(3.) The prosecution allegation is that on 28/08/2023 at 3 pm., the petitioners entered the apartment of the defacto complainant by the name 'Sea Pearl' (woman) and assaulted the de facto complainant and allegedly caused serious injuries on his right hand and thereby committed the offences alleged.