ABDUL SALAM Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail under Sec. 438 of Cr.P.C. filed by the sole accused in crime No.284 of 2024 of Perinthalmanna Police Station, Malappuram registered under Ss. 326, 341, 323, 324 and 506 of IPC.

(2.) The prosecution allegation is that on 27/8/2023 at 08.00 a.m., the petitioner, who is the brother of the defacto complainant, inflicted blows on her head and face with a fire wood log, and thereby she sustained severe head injury.

(3.) Heard learned counsel for the petitioner and learned Public Prosecutor.