AJAYAKUMA Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed u/s 438 of the Code of Criminal Procedure seeking pre-arrest bail.

(2.) The applicant is the accused in Crime No.614/2023 of Kottarakkara Police Station. The offences alleged are punishable under Ss. 294(b), 324, 326 r/w 34 of IPC.

(3.) The prosecution case, in short, is that on 5/3/2023 at 05.30. p.m., the applicant assaulted the de facto complainant with an iron rod causing fracture and thereby committed the above said offences.