ARUN Vs. STATE OF KERALA

JUDGEMENT

(1.) The bail application is filed under Sec. 438 of Criminal Procedure Code (Cr.P.C.)

(2.) The petitioner is the accused in Crime No.204/2023 of Parippally Police Station. The above case is registered against the petitioner and others alleging offences punishable under Ss. 143, 147, 148, 365, 323, 324, 294(b), 341 r/w Sec. 149 of IPC.

(3.) The prosecution case is that on 12/2/2023 at about 9 pm, while the de-facto complainant was proceeding through the paddy filed at Chavarambalam, accused nos.1 to 3 wrongfully restrained him by uttering obscene words and thereafter manhandled him. It is also alleged that the petitioner is also actively involved in the above incident.