CHANDRAN P.B Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in Crime No.764/2022 of Idukki Police Station. The offences alleged are punishable under Sec. 326 A of the IPC.

(3.) The prosecution case in short is that, on 16/9/2022 at 11.45 pm, the petitioner with intention to cause bodily harm to the defacto complainant and his elder brother, in front of a small tea shop run by him, took a cup of boiled water from the pot on the stove and poured it on the face of the defacto complainant and then on the chest of the defacto complainant's elder brother and thus caused burns on the right eye and face of the defacto complainant and chest of the defacto complainant's elder brother and thereby committed the offences.