REJI M.D. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for pre-arrest bail filed under Sec. 438 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the sole accused in Crime No.517 of 2023 of Chingavanam Police Station, Kottayam District, alleging offences punishable under Ss. 294(b), 323, 324 and 326 of the Indian Penal Code, 1860.

(3.) According to the prosecution, on 10/3/2023, at about 9.pm, the accused had brutally assaulted the father of the defacto complainant and he sustained serious injuries including a fracture of the vertebra (odontoid) and thereby the accused committed the offences alleged.